- (1.) Both sides are present. The hearing is resumed to consider the submission of the learned Advocate for the opposite party who is opposing this application filed at the instance of ESI Corporation.
(2.) The present application has been filed under Article 227 of the Constitution of India calling in question the legality and propriety of an order dated 24th September, 2001 passed by the learned Judge, Employees Insurance Court in connection with ESI Case No. 32 of 1998.
(3.) The Corporation served a notice upon the opposite party for coverage under the provisions of the Act as, according to the report received through officer of the Corporation, it was available that the opposite party engaged more then 20 employees in the year 1996 so as to attract the provision relating to coverage of employees under the Act.;