PRAKASH Vs. PRAKASH

JUDGEMENT

(1.) THE case has been listed in default for non -payment of fresh P.F. for non - applicants Nos. 2, 5 & 6. However, it appears that stay has been granted in this revision by order dated 5.8.1994, whereby the proceedings before the Claims Tribunal have been stayed. In view of such a long lapse of time, arguments on the revision are heard on merits.

(2.) IT appears that the petitioner is the registered owner as disclosed from the copy of the cover -note dated 19.2.4991. In view of the above, his prayer for deletion of his name from the array of non -applicants was rejected with the liberty to him to raise the objection as above in the written -statement.