EMPLOYEES STATE INSURANCE CORPORATION Vs. DISTILLERIES AND CHEMICAL MAZDOOR UNION
LAWS(SC)-2006-7-85
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on July 17,2006

EMPLOYEES STATE INSURANCE CORPORATION Appellant
VERSUS
DISTILLERIES AND CHEMICAL MAZDOOR UNION Respondents

JUDGEMENT

- (1.) This appeal was filed by the Employees State Insurance Corporation (in short the "ESIC") against the final judgment and order dated 11.05.2004 passed by the High Court of Judicature at Allahabad in C.M.W.P No. 6920 of 1986. The High Court disposed off the writ petition with certain directions which are in challenge in this appeal by the ESIC.
(2.) Leave granted.
(3.) This appeal was filed by the ESIC against the final judgment and order dated 11.05.2004 passed by the said Court in C.M.W.P No. 27607 of 1998 which was disposed off by the High Court with certain directions which are in challenge in this appeal.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.