REGIONAL DIRECTOR Vs. VMC FILM DISTRIBUTORS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 02.05.2008 passed in I.A. No. 120 of 2007 in EIC. No. 09 of 2007 on the file of Employees Insurance Court and Chairman Industrial Tribunal-I, Hyderabad.

(2.) I.A. No. 120 of 2007 was filed by the Respondent herein viz., M/s VMC Film Distributors represented by its Proprietor Sri V. Doraiswami Raju, under Section 151 Code of Code of Civil Procedure read with Section 75 of Employees' State Insurance Act, 1948 (for short "the ESI Act") to direct the Respondents therein in specific terms to lift the Attachment Order of movable property and to restore the possession of the same to it. That application was allowed in part with the following observation:

(3.) Aggrieved by the same, the Regional Director, Employees State Insurance Corporation preferred the present Civil Miscellaneous Appeal.