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Judgment
Arindam Sinha, J
Mr. Jena, learned advocate appears on behalf of petitioner and submits, his client is mother of the deceased. By order dated 11th February, 2020 in W.P.(C) no.25596 of 2013, there was direction for payment of compensation of aggregate Rs.4,00,000/- to the dependants, within four months from date of communication of the order, failing which the compensation would carry interest at 6% per annum from date of accident (1st September, 2012) till actual payment is made. Dispatch of the order through post was made on 29th January, 2021.
In the meantime, widow of the deceased got re-married. His client seeks relief of payment of compensation of Rs.2,00,000/- each, to her ex. daughter-in-law and herself, along with interest.
Mr. Gochhayat, learned advocate, Central Government Counsel appears on behalf of Union of India and submits with reference to his clients counter, postal communication was made to opposite parties for being present to receive payment but the postal article was returned un-served with remark, the address could not be located. On query from Court he prays for adjournment to produce the postal article, including its contents. It is recorded that though there are mention of copies of letters dated 4th and 10th June, 2020 as annexures R-1 and R-2 to the counter, but there is no disclosure thereby.
Adjournment is granted to Union of India. The file must be produced on adjourned date.
List on 28th March, 2022. It must be remembered that as of now the interest clock continues to tick.
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