Ritu Bahri, J. - (1.) C.M. N. 5175 of 2014
(2.) APPLICATION is allowed as prayed for. Accordingly, P -11 is taken on record. Main case
(3.) THE instant petition has been filed underArt.226/227 of the Constitution of India for issuing a writ in the nature of certiorari for quashing the impugned order dated 31.7.2013 (P -1) passed by respondent No. 1 directing the petitioner and respondent No. 3 to pay Rs. 30,529/ - towards medical expenses to respondent No. 2 along with interest @ 9% per annum from 01.01.2009 till passing of the award, within a period of two months of the award.;