ANSUIEYA SHARMA Vs. MANAGER, MILTON GLASS INDUSTRIES

JUDGEMENT

(1.) The present recall application has been preferred by the applicant/respondent, Manager M/S Milton Glass Industries, Girdhar Ganj, Firozabad in First Appeal From Order No.4007 of 2012 for recalling the order dtd. 17/5/2019.

(2.) The facts, in brief, are that the claimants/appellants have preferred the First Appeal From Order No.4007 of 2012 for quashing the order dtd. 10/9/2012 passed by the Commissioner, Employees Compensation Act, 1923/Assistant Labour Commissioner, Firozabad whereby the Commissioner has dismissed the claim petition of claimants/appellants.

(3.) The appeal was filed on 31/10/2012 and this Court issued notice to the applicant/respondent on 20/11/2012. The claimants/appellants took steps for service of notice on 4/12/2012. The Registry submitted a report on 4/3/2013/26/2/2014 that the notices have been sent on 4/12/2012 to the sole respondent by ordinary process fixing 15/3/2013 has not returned after service.