REGIONAL DIRECTOR Vs. M/S.SIVANESAN & CO

JUDGEMENT

(1.) The judgment and decree dated 29.01.2010 passed in E.I.O.P.No.161 of 2005 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The Substantial question of law raised in the appeal is that

(3.) The issue in this regard is no more less integra and settled. Further, the substantial question of law is relatable to the factors, which were already adjudicated by the competent authority and by the ESI Court. The findings of the ESI Court in the order impugned is categorical and the same is extracted hereunder: