LAWS(DLH)-2024-5-202

WYAN INDUSTRIES PVT. LTD. Vs. ISHWARI DEVI

Decided On May 31, 2024
Wyan Industries Pvt. Ltd. Appellant
V/S
ISHWARI DEVI Respondents

JUDGEMENT

(1.) The instant petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioner seeking quashing of the impugned orders dtd. 19/3/2024 and 23/4/2024 passed by the learned Commissioner, Labour Department, North District, Nimri Colony, Delhi under the Employee's Compensation Act, 1923 (hereinafter 'the Act'), in Reference Number ECD/O6/ND/2023/373-375.

(2.) The brief facts relevant for the adjudication of the instant petition are as under:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the deceased was an employee of M/s Wyan Auto Industries LLP, and not an employee of M/s Wyan Industries Pvt Ltd, the petitioner.