Employees' State Insurance vs M/S.Anand World
2021 Latest Caselaw 12819 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    FAO No.720 of 2018

             Employees' State Insurance                 ....          Appellants
             Corporation and others
                                                      Mr. A.P. Ray, Advocate
                                          -versus-
             M/s.Anand World                            ....         Respondent


                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                        ORDER

13.12.2021 Order No.

03. 1. Heard Mr. A.P. Ray, learned counsel for the Appellant-

Insurance Company.

2. The issue is relating to recovery under Sections 45-A and 45-B of the E.S.I. Act for the period from 1.7.2010 to 31.3.2011 and from April, 2011 to August, 2011.

3. Learned District Judge, Sambalpur while dismissing the claim of the Respondent-establishment for the second period has held that the demand of the Appellant-Corporation for the period from 1.7.2010 to 31.3.2011 is illegal.

4. Having heard learned counsel for the Appellants and upon perusal of the impugned judgment, no illegality is seen in the approach of the learned District Judge. It is further seen that the payment in due time in respect of 1st period has been proved on record by the Respondent-establishment with adequate evidence.

Accordingly, no ground is seen in favour of the Appellant to admit the appeal.

5. The appeal is dismissed.

( B.P. Routray) Judge

B.K. Barik