EXECUTIVE ENGINEER Vs. MEMO DEVI

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the order passed by the Commissioner, Workmen's Compensation Act, II is admitted fact that order for ex pane proceedings was passed by the Commissioner, Workmen Compensation, on February 13, 1992 and, therefore, final award was passed on November 2, 1993. Application for setting aside the order for ex parte proceedings as well as the award was filed some time in November, 1993.

(2.) LEARNED Commissioner has held that no sufficient cause has been shown for setting aside order of ex parte proceedings, and, there was no ground to condone the delay in filing of the application qua the order dated February 13, 1992.