REGENT COMPUTRONICS PVT. LTD.

Vidarbha Premier Co-Operative Housing Society Limited, Gandhi Sagar, Nagpur Through Chairman Appellant

V/S

Joint Regional Director, Sub-Regional Office, Employees State Insurance Corporation Respondents

Referred Judgements :-

JUDGEMENT

(1.) This appeal takes an exception to the order dated 19/08/2005 passed by the Employees' State Insurance Court Nagpur (for short, 'ESI Court') in E.S.I. Case No.5/1992. By the said order, ESI Court dismissed the application filed by applicantVidarbha Premier Co-operative Housing Society under section 77 (1) read with Section 75 (g) of the Employees' State Insurance Act, 1948 (for short, 'the ESI Act') read with Rule 13 of the Bombay Employees' Insurance Rules, 1959.

(2.) For the sake of convenience, appellant and respondent are referred in their original status as applicant and non-applicant as they were referred before the ESI Court.

(3.) This Court vide order dated 14/11/2006 and 18/09/2017 framed the following substantial questions of law :

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VIDARBHA PREMIER CO-OPERATIVE HOUSING SOCIETY LIMITED, GANDHI SAGAR, NAGPUR THROUGH CHAIRMAN Vs. JOINT REGIONAL DIRECTOR, SUB-REGIONAL OFFICE, EMPLOYEES STATE INSURANCE CORPORATION

Referred Judgements :-

JUDGEMENT

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