REGENT COMPUTRONICS PVT. LTD.

Deloitte Haskins And Sells Appellant

V/S

REGIONAL DIRECTOR, ESIC Respondents

Referred Judgements :-

NATIONAL UNION OF COMMERCIAL EMPLOYEES BOMBAY INCORPORATED LAW SOCIETY INTERVENER VS. M B MEHER INDUSTRIAL TRIBUNAL BOMBAY [REFERRED TO]
SHEIKH GULFAN TAPESWAR SAWOO J P OJHA FOR SELF AND KARTA OF JOINT FAMILY BRAHAMDEO OJHA SMT MATI BALA DASSI VS. SANAT KUMAR GANGULI [REFERRED TO]
DEVENDRA M SURTI VS. STATE OF GUJARAT [REFERRED TO]
V SASIDHARAN VS. PETER AND KARUNAKAR [REFERRED TO]
V SASIDHARAN VS. PETER AND KARUNAKAR [REFERRED TO]
HINDU JEA BAND JAIPUR HINDU JEA BAND JAIPUR VS. REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION JAIPUR:STATE OF RAJASTHAN [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. R K SWAMY [REFERRED TO]
N D M C VS. SOHANLAL SACHDEV DEAD [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. HYDERABAD RACE CLUB [REFERRED TO]
CHAIRMAN M P ELECTRICITY BOARD VS. SHIV NARAYAN [REFERRED TO]
CHAIRMAN M P ELECTRICITY BOARD VS. SHIV NARAYAN [REFERRED TO]
R K MITTAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
GUAJRAT ELECTRICITY BOARD VS. ASHWINBHAI A MANIYAR [REFERRED TO]
GOPALAKRISHNAN K VS. ASSISTANT INSPECTOR OF LABOUR RAYADURG [REFERRED TO]
MERCHANT N E VS. BOMBAY MUNICIPAL CORPORATION [REFERRED TO]
SINGHVI DEV AND UNNI CHARTERED ACCOUNTANTS VS. REGIONAL DIRECTOR ESI CORPORATION [REFERRED TO]
MUNICIPAL CORPORATION OF THE CITY OF PUNE VS. BHAGWAN GANESH SABNE [REFERRED TO]
PITHAVADIAN VS. DEPUTY DIRECTOR REGIONAL OFFICE TAMIL NADU EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
B.K. RAMADHYANI & CO. CHARTERED ACCOUNTANTS VS. EMPLOYEES' STATE INSURANCE CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.Palak Thakkar for the appellant/applicant and learned advocate Ms.Kriti Pathak for the respondents in First Appeal No.1022 of 2023 as well as learned advocate Mr.A.V.Nair for the appellant ESI Corporation and learned Senior Advocate Mr.Saurabh Soparkar with learned advocate Mr.Jwalit Soneji for the respondent No.1 in First Appeal No.2588 of 2023.

(2.) First Appeal No.1022 of 2023 is filed challenging the judgment and order dtd. 2/1/2023 passed by Employees State Insurance Court, Ahmedabad in ESI Application No.73 of 2016 whereby, the order passed under Ss. 45A and 45AA of the Employees State Insurance Corporation Act, 1948 (for short 'the ESI Act') was quashed and set aside by remanding the matter back to the appellate authority to re-decide the matter by giving an opportunity of hearing to the appellant.

(3.) Learned advocate Mr. Palak Thakkar for the appellant-Chartered Accountant firm submitted that he supports the reasoning given by the Court below and only assail the impugned judgment and order so far as it has remanded the matter back to the appellate authority on the ground of violation of the principle of natural justice.

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DELOITTE HASKINS AND SELLS Vs. REGIONAL DIRECTOR, ESIC

Referred Judgements :-

JUDGEMENT

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