CHETAK STONE PVT LTD Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner against the order dated February 23, 2005 (Annexure-9).

(2.) Brief facts of the case are that the petitioner is a company registered under the Companies Act. The petitioner company purchased the assets of Alankrit Granite Pvt. Ltd. in an auction on March 5, 2001 conducted by RFC. On July 16, 2001, the petitioner company received a letter from Deputy Director, Employees State Insurance, Jaipur whereby the petitioner company was informed that there are certain dues to the ESI against Alankrit Granite Pvt. Ltd. for the period from April, 1996 to September, 1998 and Interest upto June 30, 1999, total amounting to Rs. 71,521.25. Therefore, the petitioner company is liable to pay the aforesaid amount under Section 93-A of the ESI Act, failing which recovery proceeding shall be initiated.

(3.) The petitioner submitted reply denying its liabilities. However, the respondent corporation vide its letter dated June 17, 2002 directed the petitioner to pay the aforesaid dues,