SHESHRAO BHIMRAOJI WADBUDHE Vs. COMMISSIONER UNDER WORKMEN COMPENSATION ACT CUM JUDGE, SECOND LABOUR COURT, NAGPUR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioners (legal heirs of original claimant) have challenged the order passed by the Commissioner under the Employees Compensation Act, 1923 by which delay of about 18 months in filing the application for setting aside exparte order is condoned.