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PETITIONER: M/S. NATIONAL ALUMINIUM CO. LTD.

       Vs.

RESPONDENT: RAJ KISHORE @ SAHU JENA & ANR.

DATE OF JUDGMENT:       09/01/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  1996 SCC  (3)  44        JT 1996 (1)   617  1996 SCALE  (1)SP34

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      Though notice was served on the respondents, no one has appeared for  the first respondent-claimant. The controversy is no  longer res  integra. They are covered by the judgment of this  Court in U.P. Avas Vikas Evam Parishad v. Gyan Devi [Dead] by  Lrs. &  Ors. [JT  1994 (7) SC 304]. In that view, the appellant  being beneficiary is entitled to be impleaded as a  party in  the pending  proceedings  in  the  court  of Subordinate Judge, Angul.      The appeal is accordingly allowed. No costs.