ASHOK KUMAR,J. - (1.) Heard Sri Satyendra Kumar Singh, learned counsel for the appellant and Sri Rajesh Tewari, counsel representing the sole respondent.
(2.) The parties are agreed for decision of the present appeal at the admission stage itself.
(3.) By means of the present appeal the appellant Virendra Kumar Kashyap has challenged the order dated 25.02.2017 passed by the Employees Insurance Court/Civil Judge (Sr. Div.), Ghaziabad, passed in ESI Appeal No. 01/2007 (Sri Virendra Kumar Kashyap v. Director (Medical), Employee's State Insurance Corporation).;