Calcutta High Court (Appellete Side)
Employees" State Insurance ... vs Birla Corporation Ltd on 9 January, 2018
Author: Asha Arora
Bench: Asha Arora
1 10.2018 sm 18 In the High Court at Calcutta Civil Revisional Jurisdiction C.O.No.133 of 2004 Employees" State Insurance Corporation Vs. Birla Corporation Ltd.
Ms.Keya Bhattacharyya .. learned advocate for the petitioner. Mr.Binayak Ghoshal Mr.Manoj Kumar Tiwari.
... learned advocate for the opposite party. Affidavit-in-Opposition filed on behalf of the opposite party and Affidavit-in- Reply filed on behalf of the petitioner be kept on record.
Learned advocate for the petitioner submits that in view of section 75(2B) of the Employees' State Insurance Act, 1948, the opposite party was required to deposit in court 50% of the amount due from him, but the learned Judge reduced the amount to be deposited to a sum of Rs.20,000/- without assigning any reason as provided in the proviso to (2B) of section 75 of the said Act.
At this stage, learned advocate for the opposite party seeks accommodation to enable him to take instruction from his client.
Let the matter be listed on 16th January, 2018.
(Asha Arora, J.) 2