B.MOHANACHANDRAN NAIR Vs. ASSISTANT REGIONAL DIRECTOR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order of the Employees State Insurance Court, dated 02.01.2013, passed in E.S.I.O.P.No. 07/2012, confirming the demand notice of the second respondent in No. 57/RRC/30214/SRO/MDU/07, dated 07.06.2007.

(2.) The appellant herein is the petitioner. The petitioner filed a petition before the Employees' State Insurance Court, Tirunelveli, in E.S.I.O.P.No.07 of 2012. The petitioner approached the Employees State Insurance Court, questioning the notice, dated 07.06.2017.

(3.) Brief substance of the petition in E.S.I.O.P.No.07 of 2012., is as follows:-