ESI CORPORATION Vs. SHANMUGA POLYPACKS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree passed in E.S.I.O.P.No.10 of 2010 dated 11.05.2011, on the file of the Presiding Officer, Labour Court, Madurai.

(2.) The appellant herein is the respondent and the respondent herein is the petitioner in the claim petition. The respondent herein has filed a petition in E.S.I.O.P.No.10 of 2010, praying to set aside the order dated 16.12.2010 under Section 85(B) of the ESI Act and also for granting permanent stay.

(3.) Brief substance of the claim petition in E.S.I.O.P.No.10 of 2011 is as follows: