The Oriental Insu Co. Ltd, Nagpur, ... vs Smt. Anop Kanwar Wd/O Bhimasingh ...
2023 Latest Caselaw 8938 Bom

2023:BHC-NAG:12910


                                                              1              15.caf.2544.2023

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                        CIVIL APPLICATION (CAF) NO. 2544 OF 2023
                                               IN
                            FIRST APPEAL (st.) NO. 9809 OF 2023
                        The Oriental Insurance Company Limited, Nagpur
                                               VS.
                       Smt Anop Kanwar Wd/o. Bhimasingh Rajput and other
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr Lalit Limaye, Advocate for the appellant

                                      CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard.

2. Issue notice to the respondents, returnable within three weeks.

CIVIL APPLICATION NO. 25 45 OF 2023

3. Heard learned Advocate for the appellant.

4. Learned Advocate for the appellant submits that the appellant has deposited the amount of compensation. He has filed the pursis to that effect on record.

5. In view of the facts stated in the application, stay to the execution of judgment dated 03.10.2022 passed by the Commissioner, Under Employees Compensation Act, Labour Court, Nagpur in E.C.A. No. (B)-15/2018 is 2 15.caf.2544.2023

granted. The respondents would be at liberty to make an application for withdrawal of the amount.

6. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 31/08/2023 16:19:46