- (1.) The present appeal filed under Section 82 of the Employees State Insurance Act, 1948 (hereinafter referred to as 'the said Act') has been filed by the appellants/non-applicants challenging th order dated 16/4/2004 passed by the E.S.I. Court in E.S.I. Case No.9/2004, whereby the E.S.I. Court has asked the respondent/applicant to deposit 25% of the demand made by the appellants.
(2.) The only contention raised by the learned counsel Mr. Ankur Saxena for the appellants is that the E.S.I. Court was required to direct the respondent to deposit at least 50% of the demand made by the appellants in view of Section 75(2B) of the said Act or the E.S.I. Court had to assign reasons for waiving/reducing the said amount.
(3.) However, the learned counsel Mr.R.K. Jain for the respondent has submitted that the E.S.I. Court has exercised its discretion, considering the contents of the application filed by the respondent to waive the said amount, and therefore this Court should not interfere with the impugned order.;