PARAMOUNT AGENCIES PVT. LTD Vs. DEPUTY REGIONAL DIRECTOR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 30/11/1994 passed by the learned Judge, Employees' State Insurance Court, Member, Industrial Court, Aurangabad (hereinafter referred to as "the learned trial Court") in Application (E.S.I.) No. 4/1991, the appellant Company, who is the original applicant in the aforesaid Application, has preferred this appeal challenging rejection of it's application.

(2.) The background facts are as under :

(3.) The respondents resisted the claim before learned trial Court and thereafter the learned trial Court on the basis of material produced before it, rejected the prayer of the appellant Company that the respondents were not entitled to recover the aforesaid amount under show-cause notice dtd. 15/4/1991. Hence, this appeal.