Harish Tandon, J. - (1.) The Employees State Insurance Corporation has challenged the order no. 8 dated 8th June 2017 passed by the Employees' Insurance Court, West Bengal, by which they are restrained from realising any amount on the basis of an order passed under Section 85B of the Employees' State Insurance Act (hereinafter referred to as 'said Act') till the disposal of the main matter and further exempted the opposite party from depositing any amount required to be paid under Section 75(2B) of the said Act.
(2.) It appears that a proceeding was initiated against the petitioner, which culminated into an order under Section 45A of the said Act, determining the contribution of Rs. 63,866/- for the period of February 2011 to March 2012 and Rs. 30,665/- for April 2012 to September 2012. The said order was challenged before the Employees' Insurance Court by the opposite party and it was brought to the notice of the learned Judge that the petitioner Corporation has already withdrawn a sum of Rs. 1,15,798/- on the basis of an order of attachment directly from the bank account of the opposite party.
(3.) Subsequently, another notice was issued upon the petitioner claiming damages for the period from February 2011 to September 2012 on the plea of delayed payment. The said order is also challenged by the opposite party by filing an independent case before the Employees' Insurance Court.;