MANISH BHALLA Vs. MRIDUL GUPTA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellants impugn award dtd. 21/9/2021 whereby the detailed accident report has been allowed and compensation awarded.

(3.) Learned counsel for the appellants submits that the Tribunal did not grant an opportunity of final hearing and has erroneously recorded that arguments were heard and the award has been passed.