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Judgment
Heard Mr. Arun Lal Singroul, learned counsel, appearing for the appellants.
Mr. Suresh Kumar Verma, learned counsel, for the respondent No.1.
Mr. Ghanshyam Patel, learned counsel, for the respondent No. 2.
The present appeal has been filed by the appellants challenging the award dated 02.06.2018 passed by the learned Labour Judge-cum-Commissioner under the Employees’ Compensation Act, Labour Court, Bilaspur, District Bilaspur (C.G.), in Case No. 93/E.C. Act/2010 (Fatal), whereby the claim application was rejected on the ground that the claimants had failed to prove that the deceased was employed by the respondent and that her death had occurred in the course of employment.
After arguing for some time, learned counsel for the appellants seeks permission to withdraw the present appeal, with liberty to avail the appropriate remedy available under law, in respect of the claim for compensation arising out of the death of Bachni Bai Yadav in an accident that occurred on 23.05.2010.
Accordingly, this transfer petition is dismissed as withdrawn.