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PETITIONER: BAWA NIHAL SINGH

       Vs.

RESPONDENT: THE STATE OF PUNJAB THROUGHLAND ACQUISITION COLLECTOR, FARID

DATE OF JUDGMENT01/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. KIRPAL B.N. (J)

CITATION:  JT 1995 (8)    94        1995 SCALE  (6)220

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R           It is  very unfortunate  that the  matter  is  not being prosecuted  diligently. It  is seen  from  the  office report dated  October 25, 1994 that after issue of notice by this Court  on 3.5.1993,  letters were issued to the counsel for the  appellant on  15.5.1993, 13.6.1994,  15.7.1994  and 6.8.1994 with  a default clause to pay the requisite deficit process fee  and also  to file  copies of  the applications. However, on  action was  taken. Again  when the  matter  was listed  on  3.5.1993,  it  was  reported  that  one  of  the appellants died  and his legal representatives were directed to be  brought on record, notice to be taken and process fee along  with   miscellaneous  petition  was  required  to  be deposited. The  Registry of  this Court  has given notice to the counsel  for payment  of the requisite process fee along with the  copies of  petitions but  that was  also not done. When the  matter  was  again  posted  before  the  Court  on 2.1.1995 for  forther orders, this court ordered: "For weeks for complying  with the  office objections.  In default, the Civil Misc. Petition Nos. 4315-17/87 shall stand dismissed". Therefore, the  applications by  self-operation of  the said order stand dismissed.      Consequently, the  appeal also requires to be dismissed as having  abated as  a whole.  It is accordingly dismissed. No. costs.