Cheekmate Service Private ... vs Bishan Singh
2021 Latest Caselaw 16562 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1965/2019 Cheekmate Service Private Limited, A/54, Rohini Nagar, Near A.d.c. Circle, Opposite Aashish Hotel, Bholav, Bharuch (Gujrat) Through Aashish Arora S/o Shri Rajendra Kumar Arora, Aged About 32 Years, Manager, Rajasthan Checkmate Service Private Limited, Jaipur.

----Appellant Versus

1. Bishan Singh S/o Shri Oat Singh Chouhan, Aged About 37 Years, B/c Rajput, R/o Sewadi, Tehsil Bali , Distt. Pali Marwar.

2. Petrophills Co-Operative Limited, Nylon Unit, Village Naldhari, Tehsil Valia Distt. Bharuch 393135

3. The New India Assurance Company Limited, Baroda, R.o.

Claims Hub, Nauva Mala, Suraj Plaja - 11, Sayajiganj, Baroda 390020 Through Local Office - The New India Assurance Company Limited, New Town Hall, Bank Of Baroda Ke Upar, Pali Marwar.

----Respondents

For Appellant(s) : Mr. Mahendra Kumar Trivedi For Respondent No.1 : Mr. H.S. Balot For Respondent No.3 : Mr. N.K. Joshi

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

08/11/2021

The appeal bearing no.1063/2019 filed by New India

Assurance Co. Ltd has been filed against the same judgment

passed by learned trial Court dated 05.02.2019, and the same

was admitted on 15.05.2019.

(2 of 2)

Heard learned counsel for the parties.

Admit.

Since H.S. Balot accepts notice on behalf of respondent No.1

and Mr. N.K. Joshi accepts notice on behalf of respondent No.3,

therefore issue notice of this appeal as well as stay application be

issued to respondent No.2 only. Rule is made returnable within

four weeks.

Learned counsel for the appellant stated that the appellant

has deposited the amount of penalty as imposed by the learned

trial Court in its judgment and certificate of deposition is enclosed

along with this appeal as issued by the Workmen's Compensation

Commissioner, Pali on 01.07.2019.

As requested by both the side, the amount aforesaid shall be

disbursed amongst the claimant as per the award and an

undertaking be obtained from the claimant to the effect that he

will refund back the amount so received by him, if this appeal

succeeds.

List this matter after four weeks.

(DEVENDRA KACHHAWAHA),J

120-Bharti/-

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