State of Haryana Vs. Trilok Chand & Ors [1995] INSC 814 (8 December 1995)
Ramaswamy, K. Ramaswamy, K. Hansaria B.L. (J)
CITATION: JT 1995 (9) 345 1995 SCALE (7)252
ACT:
HEAD NOTE:
O R D E R
Leave granted.
In view of the order passed by this Court giving peremptory time to bring the Legal Representatives on record within six weeks from July 28, 1995, no steps have been taken. As a result, the appeals as against respondent No.2 stand dismissed without any further reference to the Court. Since the appeals have been dismissed against one of them and the award being common and indivisible, the appeals stand abated as against all. The appeals are dismissed. No costs.
