FAO/328/2013
2021 Latest Caselaw 3819 Ori

                            FAO No.328 of 2013




19.   18.03.2021               Heard Sri P.K. Panda, learned counsel for the
                   Appellant-Insurance Company.
                               In course of hearing, Sri Panda, learned counsel
                   for the Insurance Company submits that the award amount
                   under deposit has already been released in favour of the
                   claimants by the Commissioner for Employee's Compensation
                   -cum-Assistant Labour Commissioner, Angul in E.C. Case
                   No.01 of 2012, nothing survives in the present appeal.
                               In view of such submission, this Court observes
                   since the award amount under deposit has already been
                   released in favour of the claimant-respondents and taking
                   into consideration the Hon'ble apex Court judgment, giving
                   no scope for recovery of such amount from the claimants, the
                   issue involved herein becomes academic now. The appeal
                   stands dismissed accordingly.

                                                         ..................................
                                                        Biswanath Rath, J.

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