- (1.) Heard the learned Counsel for the parties.
(2.) The appeal has been filed against an order passed by the ESI Corporation, a wholly owned Government of West Bengal Undertaking, who has assessed a sum of Rs. 16,24,658/- as and by way of arrear contribution. It appears that the appellant deposited a sum of Rs. 12,21,604/-, leaving a balance sum of Rs. 4,03,054/-. The appellant deposited the balance amount vide Cheque dated January 10, 2011, as would appear from page 21-22 of the petition. The ESI Corporation does not dispute such payment.
(3.) Mr. T.K. Chatterjee, learned Counsel appearing for the ESI Corporation, however, submits that because of delayed payment of contribution, the ESI Corporation was within their right to assess damage for the delayed payment. Accordingly, a sum of Rs. 8,58,260/- was levied as and by way of interest, as we find from page 30 of the petition.;