REENA ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Appellant is a proprietary business concerned involved in civil works. Appellant applied for ESI Code and PE Code to be enlisted as a Contractor in M/s JUSCO, Jamshedpur and was accordingly allotted ESI Code No.6016024101 in the Month of July, 2006.

(3.) Appellant has been saddled with liability for non-payment of ESI contributions from August 2009 to June, 2014.