- (1.) Leave granted.
(2.) In spite of due service on the respondents, no one has entered appearance. At the time of hearing of this appeal also, no one has appeared before us to contest the appeal.
(3.) This appeal is directed against the Judgment and Order dated 5th of December, 2006 passed by a learned Judge (Chief Justice) of the High Court of Himachal Pradesh at Simla in CMP (M) No. 821 of 2006, by which the High Court had dismissed the appeal on a technical ground that the appeal was not maintainable under Section 30 (1)(a) of the Workmen's Compensation Act, 1923 (in short the 'Act') as the memorandum of appeal was not accompanied by a Certificate issued by the Commissioner, Workmen's Compensation, to show that the appellant had deposited with him the amount payable under the order which was appealed.;