INSURANCE INSPECTOR EMPLOYEES STATE INSURANCE CORPORATION, PANCHDEEP BHAVAN, LOWER PAREL, MUMBAI Vs. MANOHAR J NAGPAL

JUDGEMENT

(1.) This Appeal is preferred against the common order dated 22nd February 1999 in Case No. 185/ESIC/91 passed by the learned Metropolitan Magistrate, 46/25th Court, Mazgaon, Mumbai thereby acquitting Respondents Nos. 1 to 4 of the offence punishable under Section 85(a) of the Employees' State Insurance Act, 1948 (hereinafter referred to as the ESI Act for short).

(2.) Briefly stated facts of the case are as under:

(3.) I have heard learned counsel for the Appellant. Nobody appeared on behalf of the Respondent Nos. 1 to 4 though served.