Govind Mathur, J. - (1.) THIS appeal is preferred to challenge the order dt. 22.07.2006 passed by learned District Judge, Sriganganagar accepting an appeal preferred by respondent Sardar Sher Ameer Singh to challenge the order dt. 03.06.2006 rejecting an application for interim relief preferred alongwith an application under Section 75 of the Employees State Insurance Act, 1948 (hereinafter referred to as "the Act of 1948").
(2.) THE contention of counsel for the appellant is that the learned District Judge was having no jurisdiction to entertain an appeal against an order may that be rejecting an application seeking temporary injunction in view of the provisions of Sub -section (3) of Section 75 and Section 82 of the Act of 1948. Per contra, stand of counsel for the respondent employer is that as a matter of fact the Employees State Insurance Court rejected an application under Order XXXIX Rules 1 and 2 Code of Civil Procedure, therefore, the District Judge rightly entertained the appeal.
(3.) I have considered the arguments advanced and also examined the order impugned.;