E.S.I.C. Vs. SOMABHAI ISHWARDAS PATEL

JUDGEMENT

(1.) The present First Appeal, under Sec. 82 of the Employees' State Insurance Act, 1948, is preferred by the appellant - original opponent, being aggrieved and dissatisfied with the impugned judgment and order dtd. 12/12/2006 passed by the Employees' State Insurance Court, Ahmedabad, in E.S.I. Application No.5 of 1998, by which the order/communication dtd. 28/8/1997 and 24/10/1997 received from the corporation by the applicant - society together with the order of the corporation dtd. 9/9/2002 (C-18) and resultant order dtd. 30/10/2002 under Sec. 25A of the ESI Act quantifying the amount of contribution, etc. are hereby set aside, by allowing the application filed by the applicant - society.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocates appearing for the respective parties.