Allahabad High Court
U.P. State Road Transport Corporation vs Uday Pratap Narain Pandey And Another on 5 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1520 of 2009 Petitioner :- U.P. State Road Transport Corporation Respondent :- Uday Pratap Narain Pandey And Another Petitioner Counsel :- Samir Sharma Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Admit.
Issue notice.
Since the entire awarded amount has already been deposited by the appellant as per certificate of deposit annexed with the Supplementary Affidavit filed in this case, therefore the appeal will be heard and the stay of the order impugned dated 5.9.2009 passed by the Workmen Compensation Commissioner/Assistant Labour Commissioner, Varanasi in Case No. W.C. No.03 of 2008 will be operative.
The Commissioner concerned is at liberty to release 50% of the principle sum to the claimants without security and the balance amount will be kept in a short term Fixed Deposit of a Nationalised Bank and will be renewed time to time till the payment is made or till further order/s of this Court, which ever is applicable.
Order Date :- 5.1.2010 ssm