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Judgment
Arindam Sinha, J
Mr. Mishra, learned advocate appears on behalf of petitioner and submits, impugned is order dated 14th January, 2019 purportedly made under section 45-A of Employees’ State Insurance Act, 1948. He submits, the computation of the demand has been made on periods, commencing fourth quarter 2016. He draws attention to annexure 7, being Board Resolution of the college, saying that the college will remain permanently closed from 1st February, 2012.
Mr. Ray, learned advocate appears on behalf of the Corporation. On query from Court he submits, 38 employees were taken into account for computing the demand. Mr. Mishra draws attention to inspection report alleging that no records were produced by his clients.
The Corporation will file counter by 12th December, 2022. Petitioner may file rejoinder, to be accepted on adjourned date upon advance copy served.
List on 19th December, 2022. Impugned demand will remain stayed till next date.
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