FIROZKHAN KALLUKHAN PATHAN Vs. DIMPAL KUMAR SHAH

JUDGEMENT

(1.) Admit. Heard finally with consent of learned counsel for parties.

(2.) Judgment and Order passed by the Commissioner for Employees compensation, Latur (hereinafter referred to as the Commissioner) in WCA No.160/2013 on 10th June, 2016 is challenged in the present appeal by the original applicant. For the sake of convenience, appellant is hereinafter referred to as the applicant.

(3.) The application has been rejected by the learned Commissioner, on the ground of jurisdiction.