The South Bihar Power ... vs The State Of Bihar
2023 Latest Caselaw 1129 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No.13512 of 2021
======================================================

The South Bihar Power Distribution Company Limited

... ... Petitioner/s Versus The State of Bihar & Ors.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner : Mr. Shashi Kumar, Adv For the Respondent : Ms. Anuradha Singh ( SC 21 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT Date : 22-03-2023

We have been informed that the respondent Ram

Sundari Devi expired on 02.11.2019. The legal representatives

of her late husband have not been impleaded as parties before

the Labour Court where the case was referred.

In the present writ petition also the legal

representatives have not been brought on record.

In view thereof, this Court finds that the award

passed by the Labour Court dated 28.04.2020 is in favour of

the dead person and the present proceedings would, therefore,

also not be maintainable.

At this stage, learned counsel who was appearing

for the deceased claimant, wants time to take steps before the

concerned Labour Court. He may do so. As far as the present Patna High Court CWJC No.13512 of 2021 dt.22-03-2023

petition is concerned, the same is held to be not maintainable.

This writ petition is, accordingly, dismissed.

(Sanjeev Prakash Sharma, J)

Gauravkr/-

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