ROHIN SACHDEVA & ANR Vs. SEEMA

JUDGEMENT

(1.) THIS application for review has been filed with the delay of 24 days in filing the appeal. An application for condonation of delay has been filed in which reasons have been given for not filing the application within time. This application is supported by an affidavit. Accepted subject to just all exceptions. The delay of 24 days is condoned.

(2.) WE have condoned the delay without calling the other side for the view we are taking in the matter.

(3.) THIS application has been filed by the applicants (respondents in First Appeal No. 1076 of 2002) for setting aside the ex parte order dated 19.2.2008 passed by this Commission in the above said appeal by which the appeal filed by the respondents in this application was accepted and she was awarded compensation.