CHATTU RAM(DECEASED)THROUGH LRS. Vs COMMR. OF INCOME TAX, BIHAR
Bench: RAMASWAMY,K.
Case number: C.A. No.-011842-011842 / 1995
Diary number: 72226 / 1990
Advocates: Vs
RR-EX-PARTE
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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.