Jammu & Kashmir High Court
United India Insurance Company Ltd vs Rajni Sharma And Others on 21 December, 2022
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
h475
S.No.114
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
FAO(WC) No.48/2022
United India Insurance Company Ltd. ...Appellant(s)
Through:- Mr. Sanjay K. Dhar, Advocate
V/s
Rajni Sharma and others ...Respondent(s)
Through:-
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
CM No.7670/2022 This is an application seeking condonation of delay in filing appeal against the award dated 10.10.2022 passed by the Commissioner under Employees Compensation Act (Assistant Labour Commissioner, Jammu) File no.22-D/E.C.Act/2020 titled "Rajni Sharma & ors V/S SRM Contractors Pvt Ltd & anr."
For the reasons stated in the application coupled with what has been submitted by learned counsel for the appellant, the application is allowed and the delay of seven days in filing the aforesaid appeal is condoned.
Registry to list the main appeal along with FAO(WC) No.44/2022 on 30.12.2022.
(Wasim Sadiq Nargal) Judge Jammu 21.12.2022 Vinod, PS