- (1.) On the request of the counsel for the appellant-Insurance Company, service on respondent No.4 is dispensed with. Service is complete.
(2.) With the consent of the counsel for the parties, the appeal is being disposed of at this stage.
(3.) The appeal was admitted on 11.07.2003. The question which arises in the present civil misc. appeal under Section 30 of the Employees' Compensation Act, 1923 (hereinafter 'the Act of 1923') is as to whether the penalty under Section 4A(3)(b) of the Act of 1923 can be imposed upon the Insurance Company.;