NATIONAL INSURANCE COMPANY LIMITED Vs. ANITA AND OTHERS

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, takes exception to the order passed by the Employees Compensation Commissioner, Court No.2, Shimla on 22.10.2016 whereby it closed petitioner's right to file the reply.

(2.) It is not in dispute that the petitionerinsurance company was granted more than ample opportunities to lead its evidence.

(3.) The only contention put forth by the petitioner is that in absence of documents being supplied to it, it was not in a position to file the reply.