POONAM TRADING COMPANY Vs. EMPLOYEES STATE

JUDGEMENT

(1.) Both the appeals have been filed by the establishment challenging the order of E.S.I.Court confirming the order of E.S.I. Corporation passed under Sec. 45-A of the E.S.I.Act declaring the coverage of the appellant establishment.

(2.) CMA.No.387 of 2017 arises out of an order passed in E.S.I.O.P.No.14 of 2016 challenging the order passed by the E.S.I.Corporation under Sec. 45-A of the E.S.I.Act on 23/12/2015 claiming a sum of Rs.2,30,052.00 for a period covering June 2012 to August 2015.

(3.) CMA(MD).No.968 of 2017 has been filed challenging the order passed by the E.S.I.Court in E.S.I.O.P.No.6 of 2017 arising out of the order passed under Sec. 45-A of the Act dtd. 7/3/2017 demanding a sum of Rs.1,41,570.00 for the period of May 2010, August 2010, September 2010 and November 2010 to May 2012.