M/S. J.D. Electronics vs The Appellate Authority, And 2 ...
2021 Latest Caselaw 973 Tel

Item No.16
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          W.A.No.847 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     Learned counsel for the appellant fairly states that instead of

pressing the present appeal that is directed against an order dated

22.08.2019 passed by the learned Single Judge dismissing

W.P.No.21854 of 2001 wherein, the appellant/company had

challenged an order dated 31.12.1999 passed by the respondent No.2

that had been confirmed by an order dated 04.09.2001 passed by the

respondent No.1, the appellant/company is willing to pay the balance

awarded amount to the respondent No.3/workman and seeks leave to

withdraw the present appeal, while reserving its right to seek

appropriate legal recourse in similar facts and circumstances, if need

so arises in future.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any. The

balance payment shall be tendered to the respondent No.3/workman

within two weeks from today.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 24.03.2021 JSU