Arvind And 2 Others vs State Of Up And 7 Others
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Allahabad High Court

Arvind And 2 Others vs State Of Up And 7 Others on 15 May, 2024

Author: Dinesh Pathak

Bench: Dinesh Pathak

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:87332
 
Court No. - 6
 

 
Case :- WRIT - C No. - 15992 of 2024
 

 
Petitioner :- Arvind And 2 Others
 
Respondent :- State Of Up And 7 Others
 
Counsel for Petitioner :- Shahnawaz Akhtar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dinesh Pathak,J.
 

1. The instant writ petition has been filed against the award passed by learned Employee Compensation Commissioner and Deputy Labour Commissioner under the Employee's Compensation Act, 1923 (in brevity "the Act, 1923"). An appeal is maintainable under Section 30 of the Act, 1923 against the order of award granting compensation to the workman.

2. After due deliberations at length, the learned counsel for the petitioners has prayed to dismiss the instant writ petition as withdrawn to resort to the appropriate remedy as available under the law.

3. There is no oppose to the prayer as made by the learned counsel for the petitioner.

4. As such, the instant writ petition is dismissed as withdrawn.

5. Office is directed to return the certified copy of the judgment under challeng to the learned counsel for the petitioners after retaining its photo-stat copy at relevant place.

Order Date :- 15.5.2024/vkg