Madhya Pradesh High Court
M/S Patel Engineering Fabrivators ... vs Employee State Insurance Corporation ... on 25 October, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-33146-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 33146 of 2024
(M/S PATEL ENGINEERING FABRIVATORS DEVELOPERS AND MANPOWER SUPPLIER Vs EMPLOYEE
STATE INSURANCE CORPORATION SUB REGIONAL OFFICE AND OTHERS )
Dated : 25-10-2024
Shri Harry Bamoriya - Advocate for petitioner.
Shri Suresh Raj - Advocate for respondents.
Petitioner has filed this petition under Article 226 of the Constitution of India making a prayer that excessive payment is being demanded from petitioner.
2. It is submitted that petitioner is required to deposit only 4% of the contribution. but respondents are asking for depositing 6.5%, which is excessive.
3. Standing counsel appearing for respondents prays for short time to seek instructions in the matter and to argue the case.
4. List the matter after six weeks.
5. Meanwhile, no coercive action be taken against petitioner till next date of hearing.
6. C.C. as per rules.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 26-10-2024 1:15:40 PM