28.01.2021 This Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 1017 Ori

F.A.O. No.424 of 2003

11 28.01.2021 This matter is taken up through Video conferencing.

Heard learned counsel appearing for the parties. Considering the rival contentions of the parties and after perusal of the grounds taken in the memorandum of appeal as well as the reason assigned in the impugned order, this Court finds there is no substantial question of law available to be considered the impugned judgment involved herein. Besides, the award also involved a small amount. This Court finds no scope for interfering in the impugned order. Consequently the F.A.O. stands dismissed.

Since the amount involved is already in deposit with the Commissioner, taking into consideration that there has been some amount released in favour of the claimant, the balance amount along with interest be released in favour of the appellant- claimant within a period of fifteen days from the date of communication of this order by the appellant-claimant. As restrictions are continuing for Covid-19, appellant may utilize the soft copy of this order available in the High Court's Website or print out thereof at par with certified copies in the manner prescribed vide Court's Notification No.4587 dated 25.3.2020.

Biswanath Rath,J .

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