United India Insurance Co. Ltd. vs Jabar Singh And Another
2013 Latest Caselaw 1833 ALL

Citation : 2013 Latest Caselaw 1833 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

United India Insurance Co. Ltd. vs Jabar Singh And Another on 8 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 652 of 2013
 

 
Petitioner :- United India Insurance Co. Ltd.
 
Respondent :- Jabar Singh And Another
 
Petitioner Counsel :- Amaresh Sinha
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that the entire amount has already been deposited and an application has been moved before the Commissioner, Workmen's Compensation on 1.4.2013 but till date the certificate has not been issued. He submitted that necessary direction be issued in this regard for the issue of certificate at the earliest.

In view of the above, the Commissioner, Workmen's Compensation is directed to issue the certificate for the deposit of the amount in case if the same has already been deposited within three days from the date of presentation of certified copy of this order.

Put up on Tuesday (14.5.2013) as fresh.

Order Date :- 8.5.2013