UNION OF INDIA Vs. ANILKUMAR KRUSHNASHANKER PANERI

JUDGEMENT

(1.) WE have heard learned Advocate Mr. Ravi Karnavat for petitioners and Mr. U.T. Mishra, learned Advocate, holding the brief of Mr. T.R. Mishra, learned Advocate for the respondent ? workman.

(2.) BY way of the present petition, the petitioners challenged the Order dated 7

(3.) FOR the aforesaid reasons, we do not find any reason to interfere with the impugned order passed by the Tribunal. Hence, the present petition fails and is dismissed accordingly. Rule is discharged.