REGIONAL DIRECTOR Vs. MANAGEMENT OF SHAGIL PRECISION INDIA

JUDGEMENT

(1.) BOTH these appeals are filed by the respective appellants, challenging the legality, correctness and propriety of the order dated 30-6-2003 passed by the learned Presiding Officer, Labour Court, mangalore, in ESI Application No. 14/2002.

(2.) THE appellant/the Regional Director, esi Corporation, in MFA No. 6344/2003 has filed this appeal praying to dismiss the ESI application No. 14/2002 on the file of the ESI court at Mangalore.

(3.) WHEREAS, the appellant/the management of Shagil Precision India, in MFA 1391/2004 has filed this appeal praying to refund an amount of Rs. 40,000/- obtained by them under coercion.