EMPLOYEES STATE INSURANCE CORP. THROUGH ITS REGIONAL DIRECTOR Vs. B.S. ELECTRO CHEM THROUGH ITS MANAGING PARTNER S. KULDIP SINGH

JUDGEMENT

(1.) Appellant has filed present appeal under Sec. 82 of the Employees State Insurance Act, 1948 (for short as 'Act') challenging the judgment dated 5th February, 1999, vide which Senior Civil Judge, Delhi, allowed petition of respondent filed under Sec. 75 of the Act.

(2.) Brief facts of case are, that respondent is running his factory at Bawana, Delhi. On 7th December, 1989, an inspector of appellant visited factory premises and informed respondent that his factory along with office, is covered under the provisions of the Act. Respondent was also informed that they will receive a communication from the appellant in the shape of "Code Number" so that he may deposit monthly contributions of the employees.

(3.) In March, 1994, respondent received Code Number "11 -22623 -34" from appellant and thereafter, respondent started complying the provisions of the Act, regularly w.e.f. 11th March,