AO/13/2014
2023 Latest Caselaw 2264 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      AO No. 13 of 2014
                                      Hon'ble Vivek Bharti Sharma, J.

Mr. Vikas Bahuguna, counsel for the appellants.

2. Mr. Deepak Rawat, counsel for the respondents.

3. Counsel for the appellants would submit that appellants have challenged the impugned award/judgment dated 06.09.2013 passed by M.A.C.T/1st Additional District Judge, Dehradun on the ground that the Tribunal has grossly erred in denying the benefits to the claimants under the head of future prospects on the basis that the appellant no. 2/claimant has already got the employment on compassionate ground due to the sad demise of her husband.

4. Admit the appeal.

5. List this matter on 10.11.2023 for final hearing.

(Vivek Bharti Sharma, J.) 16.08.2023 Akash