AO/554/2023
2025 Latest Caselaw 4856 UK

Citation : 2025 Latest Caselaw 4856 UK
Judgement Date : 14 October, 2025

Uttarakhand High Court

AO/554/2023 on 14 October, 2025

                   Office Notes, reports,
                   orders or proceedings
SL.
        Date         or directions and                      COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures
      14.10.2025                            A.O. No.554 of 2023
                                            Hon'ble Alok Mahra, J.

Mr. Vinay Bhatt, learned counsel for the appellant/Insurance Company.

2. Mr. Pankaj Tangwan, learned counsel for respondent nos.1 to 4/claimants.

3. Mr. Prashant Khanna, learned counsel for respondent nos.7.

4. This appeal is directed against the judgment and award dated 21.10.2023 passed by Employees' Compensation Commissioner/Chief Judicial Magistrate, Rudraprayag in E.C. Case No. 02 of 2023, whereby the compensation of ₹14,01,750/- has been awarded against the appellant.

5. Learned counsel for the appellant submits that he does not wish to press the Money Withdrawal Application (IA No. 2 of 2025).

6. Accordingly, the Money Withdrawal Application (IA No. 2 of 2025) stands dismissed as not pressed.

7. Heard on Money Withdrawal Application (IA 3 of 2025)

8. It is stated that in compliance with the mandatory provisions, the appellant has already deposited the awarded amount of compensation. However, vide order dated 05.03.2024, a Coordinate Bench of this Court directed that the Employees' Compensation Commissioner/Chief Judicial Magistrate, Rudraprayag, shall not release the said amount. The respondent nos. 1 to 4/claimants have, therefore, filed the present application seeking release of the deposited amount, stating that they are in urgent need of funds to meet their household expenses, medical treatment, and livelihood requirements.

9. For the reasons stated, the money withdrawal application stands allowed.

10. It is directed that out of the amount deposited by the appellant/Insurance Company, 50% shall be released in favour of respondent nos. 1 to 4/claimants in accordance with their respective shares, and the remaining 50% shall be kept in an interest-bearing fixed deposit in a nationalised bank, subject to further orders of this Court.

11. List this appeal in due course.

(Alok Mahra, J.) 14.10.2025 Mamta