REGIONAL DIRECTOR Vs. SHILPAKALA SADI AND SKIRT CENTRE

JUDGEMENT

(1.) The present First Appeal is filed by the Appellant ? Original Opponent ? Employees State Insurance Corporation under Sec. 82 of the Employees' State Insurance Act, 1948 (hereinafter referred to as "the ESI Act") being aggrieved with the judgment and order passed by the ESI Court at Ahmedabad in Application (ESI) No. 52 to 54 of 2002 dated 16.9.2014 allowing the Application of the Respondent (Original Applicant) ? Shilpa Sadi and Skirt Centre and declaring clubbing with the other two firms Shilp Kala and Shilpa Selection (Respondent Nos. 2 and 3 herein) for the reasons recorded in detail in the judgment.

(2.) Head learned Advocate Shri Shashikant S. Gade for the Appellant ESI Corporation.

(3.) Learned Advocate Shri Gade has tried to refer to the discussion and the reasons recorded by the court below to emphasize about the fact that all the three Institutions were run, managed and owned by the same family as well as managed by the family members. He has also tried to show that the letter pads were also common and therefore the impugned judgment is erroneous declining to club the Respondents / Original Applicants. He has also referred to the other papers including the discussion about the visit report by the Inspector.