Rajasthan High Court - Jaipur
M/S Bhagwati Stone Polishing Factory vs Rajendra Kumar Shringi @ Raju Pandit S/O ... on 17 January, 2023
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 3954/2019
M/s Bhagwati Stone Polishing Factory
----Appellant
Versus
Rajendra Kumar Shringi @ Raju Pandit S/o Hariram & Ors.
----Respondents
For Appellant(s) : Mr. Vinay Mathur HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 17/01/2023 Matter comes up on an application bearing Inward No.1/2022 filed by learned counsel for the appellant under Section 151 of CPC for waiving off the defect pointed out by Registry with regard to non-compliance of Section 30 of Employees Compensation Act, 1923.
It is submitted by learned counsel for the appellant that he has deposited the award amount of Rs.5,22,059/- with the Commissioner Workmen Compensation Act, Kota. He has also submitted the photocopy of Demand Draft of the said amount, which is taken on record.
In view of above, the application is allowed as the defect No.1 as pointed out by the Registry is cured.
List the matter on 18.01.2023, as prayed by learned counsel for the appellant.
(CHANDRA KUMAR SONGARA),J Satyendra/2 (Downloaded on 24/01/2023 at 11:43:01 PM) Powered by TCPDF (www.tcpdf.org)