PAPASANI SUBBA RAO Vs. D. NARESH BABU

JUDGEMENT

(1.) There was no representation on behalf of the respondents on 28/6/2022. Hence, the matter was directed to be listed under caption, "for Judgment".

(2.) Even today also i.e., on 1/7/2022, there is no representation on behalf of the respondents, despite the matter being listed under the caption, "for Judgment". Hence, this Court is constrained to dispose of the Appeal on merits.

(3.) The present Appeal is filed aggrieved by the order dtd. 19/4/2004 in W.C. No. 9 of 2003 on the file of the Commissioner for Workmen's Compensation and Assistant Commissioner of Labour-I, Guntur.