(1.) THE applicant/appellant has instituted an appeal against the award dated 22.3.2013, rendered by Motor Accident Claims Tribunal (1), Mandi in Claim Petition No. 85 of 2010. The appeal is barred by 220 days.
(2.) ACCORDING to the applicant/appellant, the award was made by the Motor Accident Claims Tribunal (1), Mandi on 22.3.2013. Certified copy was applied on 29.7.2013. It was supplied on 1.8.2013. Learned counsel sent the certified copy of award to the Divisional Office of the applicant -Company on 20.8.2013. Thereafter, the file was processed at Mandi Divisional Office, Mandi and sent mails dated 27.8.2013 and 19.9.2013 asking to send latest driving license verification report. A letter was received from Lalaram Balotia, Investigator, Jaipur on 19.9.2013. The opinion of Subhash Dwivedi, Advocate was also sought. He gave his opinion on 16.12.2013. The competent authority decided to file an appeal and the file was sent to the Divisional Office, Mandi on 7.1.2014. Thereafter, the file was forwarded to Divisional Office of applicant -Company at Shimla and the same was sent to the counsel on 28.1.2014. There was winter break and the appeal was filed on 19.2.2014.
(3.) THE Motor Accident Claims Tribunal (1), Mandi has framed the following issue on 1.6.2013:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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