- (1.) This appeal has been preferred by the petitioner against the order of the Sr. Sub-Judge-cum-E.I. Court, Chandigarh dated 24th November, 1990 declining the application of the petitioner which was filed for making the records available to the respondent for inspection. The application has been declined on the ground that the present is not the stage for the inspection of the record by the Insurance Inspector. The Senior Sub-Judge has observed in the impugned order that the record was inspected by the ESI Corporation under section 45-A of the ESI Act.
(2.) The counsel for the petitioner has argued that full records were not available at the time of the last inspection which had been mentioned in the impugned order. It has further been argued that now the entire records are available with the petitioners. In view of the argument advanced by the counsel for the petitioner, I am of the view that no harm is going to be caused if the Inspector of the Corporation makes another inspection. The inspection would shorten the controversy between the parties. It is ultimately for the SSJ-cum-EI Court to find whether inspection is relevant or not. In view thereof the respondent is directed to make Inspectors available for inspection of the records on 3.1.91.
(3.) The parties through their counsel are directed to appear before the SSJ-cum-EI Court on the date already fixed by the Court or on any other date for which the parties may file an application for pre-ponement. With these observations, the appeal is disposed of. No costs.;