EMPLOYEES STATE INSURANCE CORPORATION Vs. VIDYUT CARBON PRODUCTS PVT LTD
LAWS(UTN)-2007-8-7
HIGH COURT OF UTTARAKHAND
Decided on
August 21,2007
EMPLOYEES STATE INSURANCE CORPORATION
Appellant
VERSUS
VIDYUT CARBON PRODUCTS PVT LTD
Respondents
Referred Judgements :-
COMMISSIONER OF COAL MINES P.F,DHANBAD V. J.P.LALLA [REFERRED TO]EMPLOYEES STATE INSURANCE CORPORATION V. CENTRAL PRESS [REFERRED TO]
AMBIKANATHAN V. E.S.I CORPN. [REFERRED TO]
B.M.K.INDUSTRIES V. E.S.I.C. [REFERRED TO]
FREE INDIA PVT. LTD. V. E.S.I.C. [REFERRED TO]
HEGDE and GOLAY LTD VS. EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. ASIAN PAINTS INDIA LTD [REFERRED TO]
JUDGEMENT
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(1.)HEARD Sri C. K. Sharma, counsel for the appellant and Sri Sudhir Kumar, counsel for the respondent.
(2.)BY the present A. O. filed under Section 82 of the Employees' State Insurance Act, 1948, appellant has prayed for setting aside the order dated February 5, 2002 passed by the employees State Insurance Court, Haridwar in o. S. No. 142/1996 Vidyut Carbon Products private Ltd. through Managing Director, b. H. E. L. Ancillary Estate, Ranipur, Haridwar, uttaranchal v. State. .
(3.)BRIEFLY stated, a suit was filed by the respondent being O. S. No. 142/1996 Vidyut carbon Products Private Ltd. through managing Director, B. H. E. L. Ancillary Estate, ranipur, Haridwar, Uttaranchal v. State challenging the Notice No. K. R. O. 578 dated decemberll, 1991/december 19, 1991 (Ref. No. K/ikns/iii/21 -9342-90) and recovery of Rs. 3,759. 00 which has been wrongly levied from the plaintiff along with interest @ 18% per annum.
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(2.)BY the present A. O. filed under Section 82 of the Employees' State Insurance Act, 1948, appellant has prayed for setting aside the order dated February 5, 2002 passed by the employees State Insurance Court, Haridwar in o. S. No. 142/1996 Vidyut Carbon Products private Ltd. through Managing Director, b. H. E. L. Ancillary Estate, Ranipur, Haridwar, uttaranchal v. State. .
(3.)BRIEFLY stated, a suit was filed by the respondent being O. S. No. 142/1996 Vidyut carbon Products Private Ltd. through managing Director, B. H. E. L. Ancillary Estate, ranipur, Haridwar, Uttaranchal v. State challenging the Notice No. K. R. O. 578 dated decemberll, 1991/december 19, 1991 (Ref. No. K/ikns/iii/21 -9342-90) and recovery of Rs. 3,759. 00 which has been wrongly levied from the plaintiff along with interest @ 18% per annum.
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