MAHENDRA SABHARU MAJHI Vs. MAHALAXMI ENTERPRISES

JUDGEMENT

(1.) This appeal arises out of an order passed by the Commissioner for Workmen's Compensation ('Commissioner') under the Employees' Compensation Act, 1923.

(2.) On 20/1/2014, the appeal was admitted, but no substantial question of law was framed. Therefore, the substantial question of law is framed now which reads as under :

(3.) On 14/1/2026, an order was passed issuing notice to respondent no.2-insurance company to engage an advocate to defend the appeal. It was mentioned that if after the service of the notice there is no appearance, then the appeal will be decided in their absence.