(1.) Heard learned counsel for the parties. The present appeal has been preferred under section 173 of Motor Vehicles Act against the award dated 1.3.2001 passed by the Motor Accidents Claims Tribunal, Bilaspur, HP (in short called 'the Claims Tribunal'), whereby claim petition preferred under section 163-A of Motor Vehicles Act, 1988 by Prem Singh, has been dismissed.
(2.) After adjudicating the claim petition, learned Claims Tribunal did not find any merit in the claim petition and, as such, dismissed the M.A.C. Case No. 3 of 2000 preferred before it. Being aggrieved, appellant has preferred the present appeal.
(3.) During the course of hearing, learned counsel for the appellant in the interest of appellant, has prayed to withdraw the main Claim Petition No. 3 of 2000 before learned Claims Tribunal with a liberty of this court to approach the Commissioner, Workmen's Compensation, for availing appropriate remedy. According to the appellant, the prayer of withdrawal of Claim Petition No. 3 of 2000 at this stage is justifiable as withdrawal shall not prejudice or affect the respondents, more so, no vested or substantive rights have been created in favour of the respondents.
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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