PRATHIBA M.SINGH,J. - (1.) The present petition challenges the impugned order dated 16th April, 2018 by which the evidence, which was to be recorded has been suddenly terminated and the following order was passed: " No evidence is being recorded today because it appears that this petition can be decided without recording of any evidence. In this context, it is noteworthy that in the written statement, the respondent has no where explained the exact or rough basis of the amount of Rs. 1,29,33,203/-, sought from the petitioner by way of the impugned Order. List for consideration on the aforesaid aspect, on 29/05/2018."
(2.) Ld. counsel for the Petitioner submits that if the recordal of evidence had been continued, after the Respondents had led evidence, the Petitioner would also have liberty to defend the order passed under Section 45A of the Employees' State Insurance Act , 1948 (hereinafter the 'Act') by leading its evidence.
(3.) It is further submitted by ld. counsel for the Petitioner that there is no reasoning whatsoever given in the order as to why the evidence was suddenly terminated.;