PUSHPA SACHDEVA Vs. D K ROY

JUDGEMENT

(1.) There is no appearance for any of the parties.

(2.) There was no appearance on 8.1.2001 also. Accordingly the matter is taken up for hearing.

(3.) The facts of the case have been stated succinctly and felicitously in the interim order of this Court dated 25th of November, 1982 passed by Mr. Justice Avadh Behari (as he then was) which reads as follows: