UNION OF INDIA Vs. H P RAUT

JUDGEMENT

(1.) On 27/03/2000, we made the following order :

(2.) An application has been filed for bringing on records the L. Rs. of respondents Nos. 11 and 14, who were both dead when the petition was filed in this Court. They had died on 22/08/1994 and 25/01/1996 respectively, when the matters were pending before the central Administrative Tribunal, Mumbai. Proof of service of notice of motion has also not been filed. In the default office report dated 15/09/1999 certain defects were pointed out and at the request of learned counsel for the respondents six weeks' time was granted to remove the defects. Needful was, however, not done. Default office report dated 17/08/2000 reveals that the counsel has not taken steps to remove the defects which had been pointed out even in the earlier office report dated 8/03/2000 despite numerous opportunities granted.

(3.) This appeal, therefore, is dismissed for non-prosecution. No costs.