The New India Assurance Co. Ltd. vs Neeraj And 7 Others
2015 Latest Caselaw 1201 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 877 of 2015
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Neeraj And 7 Others
 
Counsel for Appellant :- S.C. Srivastava
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri S.C.Srivastava, learned counsel for the appellant. 

Issue notice.

Steps be taken within two weeks.

List after service.

As an interim measure, without prejudice to right and contention of the parties, in case the appellant deposits the entire amount under impugned award, including upto date interest, after adjusting the statutory amount, within a period of six weeks from today before the Assistant Labour Commissioner, Bareilly Region U.P., the operation and enforcement of the impugned judgment and order  dated 30.4.2015 passed in  Case No. 80/W.C.A./2009 shall remain stayed.

On deposit, 50% of the said amount shall be released in favour of the claimants on their application  in the same ratio and proportion as directed by the Assistant Labour Commissioner, Bareilly Region U.P. without furnishing security, 25% amount shall be released after furnishing security to the satisfaction of the Assistant Labour Commissioner, Bareilly Region U.P. and remaining 25% amount shall be invested in a fixed term deposit account in some Nationalized Bank for initial period of two years.

The Registry of this Court is directed to send back the statutory deposit before the Assistant Labour Commissioner, Bareilly Region U.P. for adjusting it towards the deposit of the awarded amount.

Order Date :- 13.7.2015

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