Pradeep Kumar Singh Baghel, J. - (1.) LIST is revised. None has appeared for the petitioner.
(2.) LEARNED counsel for the respondent Sri Y.K. Sinha is present. Sri Sinha has drawn the attention of the Court to the order dated 23.2.2007, wherein this Court had directed the petitioner to deposit Rs. 2 lacks before the Commissioner Workmens' Compensation, Bareilly. The said order is reproduced herein below; List this matter on 15.3.2007, by which time the petitioner will deposit Rs. 2 lacs before the Commissioner Workmen's Compensation, Bareilly and submit proof before this Court. The amount so deposited shall not be withdrawn.
(3.) THERE is no material on the record to indicate that the petitioner has complied with the order of this Court dated 23.2.2007. Sri Sinha has submitted that the present Writ Petition has been filed against the interlocutory order deciding the preliminary issue raised by the petitioner before the Commissioner Workmens' Compensation Act. He further contended that the said legal issue is already settled by the Supreme Court in the Case of D.P. Maheshwari v. Delhi Admn. & others,, 1983 (47) F.L.R. 477.;