ESIC Vs. MINAXI TEXTILES LIMITED

JUDGEMENT

(1.) Present appeal is filed by the appellant - Employees State Insurance Corporation against the judgment and order dtd. 7/8/2007 passed by the Employees State Insurance Court, Ahmedabad (hereinafter referred to as 'the E.S.I. Court") in E.S.I. Application No. 12 of 2000, whereby, the appellant Corporation was restrained by permanent injunction from recovering the amount of Rs.1,29,021.00 from the respondent herein.

(2.) The short facts giving rise to present appeal are as under :-

(3.) Being aggrieved and dissatisfied with the aforesaid judgment and award passed by the learned Commissioner, the appellant Insurance Company has filed the present First Appeal under Sec. 82 of the Employees State Insurance Act, 1948.