DIVISIONAL MANAGER, JKSFC DODA Vs. IRSHAD AHMAD

JUDGEMENT

(1.) This order shall dispose of the application seeking condonation of delay of 92 days in filling an appeal against the award dated 25.02.2017, passed by Assistant Labour Commissioner, Doda (for brevity 'Commissioner'), in File No. 73-I, filed under Section 3 of the Employees Compensation Act, 1923 (for brevity the 'Act')

(2.) The background facts those emerge from case in hand are that a claim petition came to be filed by the non-applicant/respondent herein who is alleged to have received injuries arising out of and in the course of employment with the applicant herein while working as a labourer on 27.12.2005.

(3.) Non-applicant stands served, however, non appears despite service.