M/S Priyanka Filling Station And ... vs Workmen Compensation ...
2013 Latest Caselaw 207 ALL

Citation : 2013 Latest Caselaw 207 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

M/S Priyanka Filling Station And ... vs Workmen Compensation ... on 2 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 54318 of 2009
 

 
Petitioner :- M/S Priyanka Filling Station And Another
 
Respondent :- Workmen Compensation Commissioner/Dy. Labour Comnr. & Others
 
Petitioner Counsel :- A.P. Tewari,S.K. Mishra,S.S. Tripathi
 
Respondent Counsel :- C.S.C.,A.K. Srivastava
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Learned counsel for the petitioners prays for and is allowed three weeks' time to file a proper application for conversion of this writ petition into an appeal under Section 30 of the Workmen Compensation Act, 1923. The application shall accompany the requisite deposits which are to be made under Section 30 of the Act as also copy of the original record.

List after three weeks.

Order Date :- 2.4.2013

P.P.

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