REGENT COMPUTRONICS PVT. LTD.

NANU Appellant

V/S

GHOUSE MOHINUDDIN Respondents

Referred Judgements :-

VED PRAKASH GARG V. PREMI DEVI AND OTHERS [REFERRED TO]
RAYAPATI VENKATESWARA RAO V. MANTI SAMBASIVA RAO AND ANOTHER [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED NIZAMABAD V. MEKALA ADAVAIAH AND ANOTHER [REFERRED TO]
MAGHAR SINGH VS. JASHWANT SINGH [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. RAMULU [REFERRED TO]
LINGAMPALLI RAJAM VS. COLLIERY MANAGER MORGANS PIT SINGARENI [REFERRED TO]
M RAMA MANI VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
MIDICHARLA RAMANAMMA VS. V NAGA PRATHAP [REFERRED TO]
CHARAN SINGH VS. G VITTAL REDDY [REFERRED TO]

JUDGEMENT

(1.) This judgment, according to Law, arises out of a civil miscellaneous appeal, filed by the sole appellant, against R.1 and R.2, under Section 30 of the Workmen's Compensation Act, 1923, questioning the, validity and legality, of the adjudications made by, and set forth in Para 2, infra.

(2.) Orders, dated 21-11-2001, of the Commissioner for Workmen's Compensation, Nizamabad, made in W.C.No.17 of 2000, of his file.

(3.) Perused the material papers of the Record.

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NANU Vs. GHOUSE MOHINUDDIN

Referred Judgements :-

JUDGEMENT

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