SATE OF HARYANA
A
v.
TRILOK CHAND AND ORS. ETC. ETC.
DECEMBER 8, 1995
(K. RAMASWAMY AND B.L. HANSARIA, JJ.]
B
Practice and procedure :
Appeah~ubstitutiott-Failure to take steps for-Effect of
Dismissing the appeals filed by the State Government, this Court
c
HELD : Appeals stand dismissed as against respondent No. 2 as no
steps have been taken to bring his legal representative on record. The
award being common and indivisible, appeals stand abated as against all.
[359-GJ D
CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 11843-49
of 1995.
From the Judgment and Order dated 4.2.85 of the Punjab & Haryana
High Court in R.F.A. Nos. 3-07, 333, 506-07 and 085 of 1984.
E
Ms. Indu Malhotra for the Appellant.
G .K. Bansal for the Respondents.
The following Order of the Court was delivered :
F
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 respon-
G
dent 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.
R.P.
Appeals dismissed. H
359
Lex