JUDGEMENT
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(1.)On 9.3.1998, respondent no.1 issued an order under
section 45(A) of Employees State Insurance Act, 1948
(ESI Act) directing this appellant to pay contributions
totalling Rs.2,58,397/- for the period from 1.6.1986 to
31.3.1997 and interest thereon of Rs.1,77,909/-.
(2.)On 23.10.1998, the Deputy Director of respondent
no.1 also issued an order dated 23.10.1998 directing
the appellant to pay contributions of Rs.34,857/- for
the period April 1997 to September 1997 and interest
thereon of Rs.5,999/-. The Recovery Officer of
respondent no.1 issued a notice of demand for
Rs.4,36,306/- and initiated recovery proceedings.
(3.)On 19.11.1998 being aggrieved by the Order dated
9.3.1998 and 23.10.1998, the preset appellant herein
preferred an application under section 75 of ESI Act,
1948 bearing o.37/1998 before the Industrial Court no.1,
Pune.
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