Ismail Khan vs Md. Rafiq
2022 Latest Caselaw 640 Kant

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       IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH
   DATED THIS THE 13TH DAY OF JANUARY, 2022
                     BEFORE
       THE HON'BLE MRS. JUSTICE J.M.KHAZI
           MFA.No.202209/2018 (ECA)
BETWEEN:
ISMAIL KHAN S/O MAHEBOOB KHAN
AGE: MAJOR OCC: PROPRIETOR & OWNER
OF ASIF CHACKODI KHARKHANA (FACTORY)
AT: NAGOORA
TQ: & DIST: BIDAR.                 ... APPELLANT


   (BY SRI. SANDEEP VIJAYAKUMAR, ADVOCATE)

AND:

MD. RAFIQ S/O MD. ISMAIL
AGE: 38 YEARS OCC: LABOUR
R/O: CHACKODI KHARKHANA
NAGOORA
TQ & DIST: BIDAR - 585401.       ... RESPONDENT

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER    SECTION   30  (1)   OF   THE  EMPLOYEES
COMPENSATION ACT, 1923 PRAYING TO ALLOW THIS
APPEAL AND SET-ASIDE THE JUDGMENT AND AWARD
DATED 27.06.2018 IN ECA.NO.25/2015 ON THE FILE OF
THE COURT OF THE COMMISSIONER FOR EMPLOYEES
COMPENSATION, BIDAR AND PRL. SENIOR CIVIL JUDGE
AND CJM, AT BIDAR.
     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-
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                        JUDGMENT

No representation for the appellant.

By an order dated 06.01.2022, this Court has

ordered that in the event of non-compliance of office

objections, the matter will be dismissed for non-

prosecution on 13.01.2022.

As on today, the office objections are not complied.

Hence, the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

KJJ