Shubham Steel Industries vs Umashankar Vishvakarma
2022 Latest Caselaw 3343 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                          MAC No. 1298 of 2019
Shubham Steel Industries Versus Umashankar Vishwakarma and others


09.05.2022         Mr. Ravish Verma, Counsel for the applicant.

                   Perused the Memo of Appeal, impugned judgment
              and other material available on record of the Court below.

                   On due consideration, substantial question of law
              would be:

                   A. Whether the Court below has rightly observed the
                   employer and employee relation for tenability of
                   compensation under Worksmen Compensation Act,
                   1923?
                   B. Whether after completion of the contract/tender
                   work in effective and only formalities of payment is
                   rest against the employer hence, contractor deemed
                   to be liable even after completion of work?
                   C. Whether computation of the limitation completes
                   after the tender work thereafter can liability be
                   imposed?
                   Heard on admission.

                   Issue notice on this to respondents.

PF as per rules.

List this case after Summer Vacations, 2022.

Sd/-

(Arvind Singh Chandel) Judge Saurabh