GAUTAM INDUSTRIES Vs. REGIONAL DIRECTOR ESIC

JUDGEMENT

(1.) THE present appeal has been filed against the judgment and decree dated 6.12.1994 passed by Employees Insurance Court whereby the proceeding initiated by the appellant was dismissed under Section 75 of the Employees' State Insurance Act, 1948 (hereinafter referred to as the Act').

(2.) HEARD .

(3.) IT is borne out from the record that earlier proceeding initiated by the appellant was dismissed by the Employees' Insurance Court on 23.3.1989 holding that the determination of contribution payable by the appellants factory is to be determined by Employees' State Insurance Corporation as envisaged under Section 45A of the Act, provided the appellant within 15 days place material before it in this regard.