Himachal Pradesh High Court
State Of H.P. vs . Smt. Maan Dassi on 2 January, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
State of H.P. vs. Smt. Maan Dassi .
FAO No.113 of 2016 2.01.2023 Present Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol and Mr. B.C.Verma, Additional Advocate Generals, for the appellants.
Ms. Vandana Kumari, vice counsel for the respondent.
CMP No.17876 of 2022 By way of instant application, prayer has been made on behalf of applicants-appellants for early hearing of the case as well as for staying the operation and execution of award dated 19.03.2015, passed by learned Commissioner under Employee's compensation Act(Civil Judge, Junior Division)Jogindernagar, District Mandi, H.P. For the reasons stated in the application, the same is allowed and operation and execution award dated 19.03.2015, passed by learned Commissioner under Employee's compensation Act, Jogindernagar, District Mandi, H.P., in RBT/WCA/JNR No.30- II/2008, titled as Smt. Maan Dassi versus Assistant Engineer, Public Works Department, shall remain stayed, subject to the appellant's deposing entire compensation amount alongwith up-to-
date interest, within a period of six weeks. The application stands disposed of.
FAO No.113 of 2016List this matter for final hearing after winter vacation.
(Sandeep Sharma) Judge 2nd January, 2023 (shankar) ::: Downloaded on - 02/01/2023 20:33:23 :::CIS