SHIV PRAKASH SHETH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner. None appears on behalf of the Respondents.

(2.) The Petitioner is challenging notices of demand which have been issued by the Joint Director U/s. 85 (B) of Employees state Insurance Act, 1948 (hereinafter referred to as "the said Act) and Order dated 24/03/2003, also Recovery Certificates which were issued thereafter dated 29/04/2003 and 23/06/2003 and Show cause Notices dated 23/12/2003 and 09/09/2004 and further demand Notices which were issued dated 09/11/2004, 14/12/2004, 29/12/2004 and 17/01/2005.

(3.) Brief facts which are relevant for deciding this petition are as under:-The petitioner is a Director of M/s. Sheth Industries (P) Ltd. This company is the proprietor of M/s. Simplex Wollen Mills. The said company has a factory in Thane District. This company was declared as sick company sometimes in the year 1986 and was referred to the B. I. F. R. Under the provisions of the SICA, 1946.