EMPLOYEES STATE INSURANCE CORPORATION RAIPUR (CHATTISGARH) AND ANOTHER Vs. MOHAN JUTE MILLS LIMITED RAIGARH AND OTHERS

JUDGEMENT

(1.) These appeals are by the Employees State Insurance Corporation.

(2.) We have heard the learned counsel for the appellants and the learned counsel appearing for the Establishment.

(3.) These are appeals under Section 82 of the Employees-State Insurance Act, 1948 (hereinafter refer to as, ' the Act). Having heard the learned counsel for the appellants-Corporation and the first respondent-Establishment, we formulate the following as the substantial question of law that arises for decision in these appeals.