Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3089-3090 OF 2010
[arising out of SLP(C) Nos. 10717-10718 of 2008]
EMPLOYEES STATE INSURANCE CORP. ..... APPELLANTS
VERSUS
M/S. K.P.L. OIL MILLS (P) LTD. & ANR. ..... RESPONDENT
O R D E R
Delay condoned.
Leave granted.
We have heard the learned counsel for the
parties.
It is agreed by the learned counsel that the
Full Bench decision rendered by the Calcutta High Court
in ESI Corporation v . Excel Glasses Ltd. reported in
2003(3) KLT 42 has been reversed by this Court in ESI
Corpn. v. C.C. Santhakumar 2007 (1) SCC 584. As the
judgment of the High Court has proceeded only on the
basis of the Full Bench decision and has not gone into
the other issues raised in the writ petition, we remit
the matters to the High court on the other issues that
may arise.
The appeals stand disposed of.
Parties shall appear before the High Court on
th
12 July, 2010.
..................J
[HARJIT SINGH BEDI]
NEW DELHI ..................J
FEBRUARY 08, 2010. [J.M. PANCHAL]