AO/558/2011
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               Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                 AO No.558 of 2011
                                 Hon'ble Pankaj Purohit, J.

This matter is taken up today before the National Lok Adalat.

2. Mr. Bindesh Kumar Gupta, Advocate for the appellant/National Insurance Company Limited.

3. The instant appeal from order has been filed by the appellant-National Insurance Company Limited before this Court against the judgment and award dated 15.10.2011 in WCA No.16 of 2010 passed by learned Workman Compensation Commissioner & Deputy Labour Commissioner, Haldwani.

4. Mr. Amit Kumar Satish, D.G.M. is present who is duly identified by his counsel.

5. Before the Lok Adalat, a compromise sheet has been filed duly signed by the D.G.M. appearing for the appellant/Insurance Company, and verified by the learned counsel for the Insurance Company, seeking withdrawal of present appeal. Accordingly, the present appeal is dismissed as withdrawn.

6. Compromise/application for withdrawal shall be part of this order.

7. The statutory amount, if any, shall be remitted to the learned Tribunal concerned and thereafter, the amount under award shall be released to the respondent/claimant(s), if not already released, within 60 days from today.

(Pankaj Purohit, J.) 07.10.2023 PN