Uttarakhand High Court

AO/354/2023 on 5 June, 2025

               Office Notes,
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                                 AO No. 354 of 2023
                                 Hon'ble Subhash Upadhyay, J.

Mr. Shankar Aggarwal, learned counsel for the appellant through V.C.

2. Mr. Jay Wardhan Kandpal, learned counsel for the respondents.

3. This appeal for order filed under Section 30 of the Employees Compensation Act is directed against the judgment and order dated 13.06.2023, passed by Employees Compensation Commissioner/ Chief Judicial Magistrate, Chamoli in MCC No. 1 of 2021, Smt. Sunita Devi and others vs. Shri Rudra Singh Negi and another.

4. Office report indicates that there is delay of 17 days in filing the appeal, which is not seriously opposed by learned counsel for the respondents.

5. Delay is condoned.

6. Appeal is admitted.

7. A money withdrawal application has been filed by the respondents, to which, learned counsel for the appellant seeks time to file objection.

8. Time prayed is granted to file the objection to the money withdrawal application.

9. List this matter on 26.06.2025.

(Subhash Upadhyay, J.) 05.06.2025

Kaushal