8 28.01.2021 This Matter Is Taken ... vs Unknown
2021 Latest Caselaw 982 Ori

F.A.O. No.277 of 2004

8 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 consider the impugned judgment involved herein besides the award also involved a small amount. As per the submission of Sri Dutta, learned counsel for the appellant that the appellant-claimant appears to have already withdrawn the entire amount. This Court finds no scope to interfere in the impugned order. Consequently the F.A.O. stands dismissed.

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 .

sks