ESIC Vs. SHIVRAJ

JUDGEMENT

(1.) Office remark indicates that respondents no. 1 and 2 are unserved. Appellant to take steps to serve the unserved respondents before the next returnable date. That be done by Advocate's notice, either personally or through speed post/courier/e-mail/fax and to file affidavit of service well in advance and/or two days prior to returnable date failing which appeal be treated as dismissed for non-prosecution as against the unserved respondents without further reference to the Court. Fresh returnable date assigned to the matter is 3.7.2008.