Himachal Pradesh High Court
New India Ass. Co. Ltd vs . Punam Panta & Others on 20 May, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
New India Ass. Co. Ltd Vs. Punam Panta & others FAO(ECA) No. 80 of 2022 .
20.5.2022 Present: Mr. Raman Sethi, Advocate, for the appellant.
Issue notice to the respondents, returnable for 8.7.2022. Steps be taken within two weeks.
CMP No. 5593 of 2022 r Notice in the aforesaid terms. Since entire amount of compensation amount stands deposited before the Court of learned Commissioner below, therefore operation and execution of the impugned award dated 29.12.2021 passed by it in case No. 32 of 17/15 is ordered to be stayed during pendency of the appeal. The application stands disposed of with liberty to the claimants to file application for release of amount, which application needless to say, as and when filed, shall be decided on its own merits.
Let the amount deposited before learned Commissioner (Employee's Compensation), Court No. 1, Shimla be called by the Registry and invested as per procedure.
Copy dasti.
(Tarlok Singh Chauhan) Judge May 20, 2022 (Kalpana) ::: Downloaded on - 20/05/2022 20:10:27 :::CIS