NEW INDIA ASSURANCE CO. LTD. Vs. RATTAN LAL

JUDGEMENT

(1.) Mr. Rupinder Singh, Advocate submits that the present appeal has been preferred against the interim award and during the pendency of the appeal, the main claim petition has been disposed of by the Tribunal.

(2.) In view of the above, the present application as well as accompanied appeal has become infructuous as such, he does not want to pursue the application seeking condonation of delay. Hence, the application for condonation of delay along with appeal is dismissed as having become infructuous.

(3.) Registry to release the statutory amount deposited in this Court in favour the applicant/appellant-insurance company.