ORIENTAL INSURANCE COMPANY Vs. NIRMALA SARAN

JUDGEMENT

(1.) THIS miscellaneous appeal is directed against the order dated 18.3.2003 passed by the Deputy Labour Commissioner -cum -Commissioner for Workmen 'sCompensation, Patna in W.C. Case No. 10 of 2001(C) whereunder the Oriental Insurance Company has been directed to deposit Rs. 1,89,560.00 in the form of cheque or draft in the Court of Deputy Labour Commissioner -cum - Commission «r within 30 days of passing of the order for payment of the same to the claimant.

(2.) THE facts leading to this appeal are as follows: One Anil Bihari Saran was working as Receptionist in a hotel owned by respondent no.

(3.) IN support of his submissions learned counsel relied on the decisions of this Court in the case of Ranvir Kumar Singh vs. State of Bihar, reported in 2003(2) PLJR 722 and the case of M/s Raj Kishore and Comp. vs. State of Bihar, reported in 1999(1) PLJR 802.