REGENT COMPUTRONICS PVT. LTD.

REGIONAL DIRECTOR Appellant

V/S

Shukla Hardaynarayn Devisahay Respondents

Referred Judgements :-

PUNAMBHAI KHODABHAI PARMAR VS. G KENEL CONSTRUCTION [REFERRED TO]
CHHOTELAL VS. REGIONAL DIRECTOR OF EMPLOYEES STATE INSURANCE [REFERRED TO]
AHMED ABDUL VS. H K SEHGAL [REFERRED TO]
E S I CORPORATION VS. RAJU [REFERRED TO]
REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE VS. K P GOPI [REFERRED TO]
JITU YADAV THANE VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
EXECUTIVE ENGINEER PWD B AND R VS. NARAIN LAL [REFERRED TO]

JUDGEMENT

(1.) This appeal under section 82(2) of the Employees' State Insurance Act, 1948 ( for short "the Act") is at the instance of the original respondent before the ESI Court and is directed against the judgment and order dated 13th December, 2013 passed by the ESI Court, Ahmedabad in the Second Appeal (E.S.I) No.99 of 2012.

(2.) It appears from the materials on record that the respondent herein is designated as a helper in the CDR Department of the Arvind Mills. On 25th February, 2008, while working in the second shift, he met with an accident.

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REGIONAL DIRECTOR Vs. SHUKLA HARDAYNARAYN DEVISAHAY

Referred Judgements :-

JUDGEMENT

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