RAMSONS CONSULTANCY SERVICES PVT LTD Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) This first appeal under section 82(2) of the Employees' State Insurance Act, 1948 (for short " the Act, 1948) is at the instance of the original applicant before the ESI Court and is directed against the judgment and order dated 01.02.2017 passed by the ESI Court in the ESI Application No.26 of 2009 filed by the appellant herein.

(2.) The facts giving rise to this first appeal may be summarized as under;

(3.) Mr. Dave, the learned counsel appearing for the appellant vehemently submitted that the ESI Court committed a serious error in passing the impugned order. According to Mr. Dave, the impugned order is erroneous in law.