ARASAN ENGINEERING ENTERPRISES Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) BY consent of both the parties, the main appeals themselves are taken up for disposal.

(2.) AGGRIEVED by the orders dated 31. 10. 2003 of the Employees State Insurance Court at Chennai, M/s. Arasan Engineering Enterprises has filed the above appeals. It is further seen that pursuant to the notice of recovery and consequent demand, the appellant herein filed petitions under section 151 CPC for stay of the same in E. S. I. O. Ps before the Employees State Insurance Court. Inasmuch the petitioner therein has not complied with the provisions of the E. S. I. Act and not remitted any amount under section 75 (2b) of the Employees State Insurance Act, the Insurance Court has not acceded to the request and refused to grant stay as claimed. Aggrieved by the said identical four orders, the appellant has filed the above appeals.

(3.) HEARD the learned counsel appearing for the appellant as well as the respondent.