- (1.) Certificate of deposit has been filed. There is no other defect. Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.
(2.) Heard learned counsel for appellant and perused the record.
(3.) This appeal under Section 30(1) of Employee's Compensation Act, 1923 has arisen from judgement and award dated 06.12.2017 passed by Deputy Labour Commissioner, Hapur in E.C.A. Case No. 69 of 2014.;