FAO/88/2021
2021 Latest Caselaw 2738 HP

FAO No.88 of 2021

24.4.2021 Present: Dr. Lalit Kumar Sharma, Advocate, for the appellant.

.

(Through Video Conferencing)

Issue notice to the respondents returnable within six weeks,

on taking steps within three days. List on 4th June, 2021.

CMP No.4733 of 2021

Notice in the aforesaid terms. In the meantime, the

operation of impugned judgment dated 18.11.2020, passed by the learned

Commissioner Employee's Compensation Act, Rampur Bushehar, District

Shimla, will remain stayed, subject to the applicant/appellant depositing the

entire amount within a period of four weeks, if not, already deposited.

Copy dasti.

(Chander Bhusan Barowalia) Judge

24th April, 2021

(CS)