- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties and have considered the matter.
(3.) The notice of recovery issued to the respondent - M/s Empee International Hotels & Resorts Ltd. under Section 45-C to 45-I of the Employees State Insurance Act, 1948 (for short "ESI Act") clearly sets out the periods of default and the amount that is recoverable along with the rate of interest for different periods of time.;