- (1.) Heard learned counsel for the parties.
(2.) This appeal has been filed against the judgment and order dated 14.11.2002 of the High Court of Delhi at New Delhi whereby the appeal filed by the respondent No. 1 herein has been allowed and it has been declared that the respondent No. 1 Board is not liable to make any contribution towards the Employees State Insurance in respect of the impugned demand.
(3.) The facts in detail have been given in the impugned judgment and hence we need not repeat the same herein.;