- (1.) HEARD learned counsel for the parties.
(2.) THIS appeal is directed against the order passed by learned single Judge dated September 10, 2001 in S. B. Civil Misc. Appeal No. 154/2001 and S. B. Civil Misc. Appeal No 155/2001, which arose under Employees' State Insurance Act, 1948 in respect of an order passed by E. I. Court on an application made by the Board.
(3.) IN these two appeals, by notification dated March 14, 1985 issued by the Central Government the provisions of Employees' State Insurance Act, 1948 (hereinafter called 'the E. S. I. Act'), has been extended to Hanumangarh Junction and Hanumangarh Town. As a result of the said notification E. S. I. Scheme became applicable and operative in the aforesaid areas w. e. f. March 16, 1985.;