THIRUPPATHY FIRE WORKS Vs. JOINT DIRECTOR

JUDGEMENT

(1.) The Petitioner is the Appellant in the Appeal. In the Appeal the following Substantial Questions of Law arise:

(2.) At the request of both Counsels, the Appeal is taken up for final disposal at the admission stage.

(3.) The Appeal is filed challenging the Order, dtd. 10/3/2022 rejecting the Petition filed under Sec. 75(1)(g) of the E.S.I Act to declare the order of the Deputy Director, E.S.I Corporation, Madurai for a sum of Rs.6,71,710.00 as null and void and to grant Permanent Injunction against the Respondents from claiming the contribution amount with interest from the Petitioner and for costs.