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PETITIONER: STATE OF HARYANA

       Vs.

RESPONDENT: TRILOK CHAND & ORS. ETC. ETC.

DATE OF JUDGMENT08/12/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (9)   345        1995 SCALE  (7)252

ACT:

HEADNOTE:

JUDGMENT:                          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.