RAGHUNATH MANJHIWAR AND OTHERS Vs. GHANSHYAM GUPTA, PROPRIETOR, HASDEO LIME INDUSTRY, LIME KILN AND OTHERS

JUDGEMENT

(1.) Despite service of notice by publication no representation is made on behalf of respondent No.1. Since the petition is of the year 2010 and respondent No. 1 did not choose either to appear in person or represent his case by any counsel though service has been effected by publication of notice, therefore, I am inclined to hear the case finally in absence of respondent No.1.

(2.) Heard.

(3.) The petition is against the order dated 18.02.2010 passed by the Commissioner for Workmen Compensation, Labour Court Korba in Misc. Case No.32/W.C. Act/2009 whereby the application for restoration of Case No.16/WCAct/2009 to its original number was dismissed.