VIJAYKUMAR SUBHASHBHAI BALDANIYA Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) The present application under Sec. 5 of the Limitation Act is preferred to condone the delay, which has occurred in preferring First Appeal to assail the impugned judgment and order dtd. 19/5/2018 passed by the ESI Court, Ahmedabad in ESI Second Appeal No. 5 of 2018.

(2.) I have heard Mr. AD Modi, learned advocate for the applicant and Ms. DA Thaker, learned advocate for the respondent.

(3.) The Respondent has resisted this application by fling reply.