SHRI GANESH SPINNER AND POLYPLAST LTD. Vs. RAJU

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 19.7.2018 and 19.2.2020 passed by Commissioner, Employees Compensation, Labour Court, Indore.

(2.) Facts of the case, in short, are as under :

(3.) The petitioner did not challenge the aforesaid award by filing an appeal before this court. The petitioner neither filed any appeal nor made payment to the respondent, therefore the respondent approached the Labour Court by way of execution proceedings. In the execution proceedings, he impleaded the present petitioner through its Partner - Anurag Rathi for recovery of Rs.2,60,616/- with interest.