(1.) The present appeal is filed by the employer-original respondent under Sec. 30 of the Workmen's Compensation Act,1923, challenging the legality of the judgment and order dtd. 9/6/2023 passed by learned Workmen Compensation Commissioner, Labour Court, Gandhidham, District-Kachchh in W.C. (Non Fatal) No.16 of 2023 (henceforth, "the impugned judgment and order")
(2.) In order to appreciate the controversy raised in the present appeal, appropriate would be to look into the relevant facts of the case, which are summarized hereunder:
(3.) Hence, being aggrieved and dissatisfied with the aforesaid impugned judgment and order dtd. 9/6/2023 passed by learned Workmen Compensation Commissioner, Labour Court, Gandhidham, District-Kachchh in W.C. (Non Fatal) No.16 of 2023, the opponent no.1- present appellant herein has approached this Court by preferring the present appeal under Sec. 30 of the Employees Compensation Act 1923.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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