DEPUTY DIRECTOR Vs. SURENDRA DAS

JUDGEMENT

(1.) The Employees' State Insurance Corporation through its Deputy Director and Recovery Officer has preferred this Original Petition assailing the interim order passed by the Employees' Insurance Court, Thiruvananthapuram in I.C.No.42 of 2018.

(2.) The petitioners herein are the opposite parties in the above Insurance Case, which was instituted by the 1 st respondent herein challenging the recovery notice issued by the petitioners for recovering the dues to the Corporation for the period upto 10/2014 to the tune of Rs.20,02,684/-.

(3.) It is the case of the petitioners that the 1 st respondent had filed the above case by suppressing the fact that the previously instituted cases challenging the coverage of his establishment were dismissed by the Insurance Court.