INDRA PAWAR Vs. M S AGRAWAL

JUDGEMENT

(1.) THE claimants/appellants have preferred this appeal under Section 30 of the Workmen's Compensation, assailing the order dated 23/5/2005 passed by the Commissioner, Workmen's Compensation, Betul, denying to pay the interest and penalty.

(2.) THIS appeal was admitted on 1/2/2006 on the following substantial questions of law :

(3.) AT the outset, learned counsel for the appellants submits that he does not wish to press this appeal on substantial question of law No.ii i.e. penalty, therefore, this appeal is dismissed on the said substantial question of law as not pressed.