REGIONAL MANAGER Vs. RANJIT DAS

JUDGEMENT

(1.) Heard Mr. M. Dutta, the learned counsel for the appellant and Mr. S. Dutta, the learned senior counsel assisted by Mrs. M. Choudhury, the learned counsel for the respondent No.2. None appears for the respondent No.1 although the name of the learned counsel is reflected in the cause-list.

(2.) This appeal under Section 30 of the Workmen's Compensation Act is directed against the judgment and order dated 29.07.2008 passed by the learned Commissioner, Workmen's Compensation, Kamrup, Guwahati in W.C. Case No.98/2007.

(3.) The appeal was admitted for hearing by the order dated 28.02.2011. The learned counsel for the appellant has submitted that only today while going through the records, he has observed that while admitting the appeal, the substantial question of law on which the appeal was required to be heard was not formulated. It is submitted that the said position had escaped his notice earlier.