NATIONAL INSURANCE COMPANY Vs. HARI DEVI

JUDGEMENT

(1.) FILING of the formal order is dispensed with.

(2.) HEARD Mr. M.S. Haq, learned Counsel for the appellant and Mr. Sharad Kumar Pandey, the learned Counsel for the respondents.

(3.) IN these circumstances, this appeal has no force and is summarily dismissed. It is however, provided that the statutory deposits made before this Court be remitted to the Tribunal within three weeks from today.