JOINT DIRECTOR Vs. MANAGEMENT OF BINNY ENGINEERING LIMITED

JUDGEMENT

(1.) By this common judgment both Civil Miscellaneous Appeals are being disposed.

(2.) These appeals pertain to the default committed by the respondent company during the periods between December 1997 and September 1998 for and amount of Rs.25,869/- and October 1998 and November 1999 for an amount of Rs.59,078/- in remitting contribution under the ESI Act, 1948.

(3.) The respondent company had failed to remit the contributions under the ESI Act, 1948. Therefore, two separate show cause notices dated 22.03.1999 and 20.02.2001 were issued to the respondent company.