Ajit Kumar, J. - (1.) Heard learned counsel for the appellants and Sri Vishwjit for respondent.
(2.) This first appeal from order is directed against the order of Prescribed Authority, Employees' State Insurance Tribunal/ Civil Judge (Sr. Div.), Aligarh dated 09.02.2017 in Misc. Case No. 61 of 2012 instituted by the respondent herein under Section 75(G) of the Employees' State Insurance Act, 1948 (hereinafter to be referred as 'Act, 1948').
(3.) The case has been instituted against the notice issued by the insurance corporation created under the Act, 1948 for an amount within 30 days towards insurance of the employees working with the establishment.;