PROVIDENT FUND INSPECTOR Vs. JANARDAN PANDA

JUDGEMENT

(1.) None appears for the Appellant. Mr. D.K. Mohapatra, Learned Counsel for the Respondent is present. He files a memo stating that he has received a printed intimation card regarding the death of the Respondent. Mr. Mohapatra states that besides that he has no further instruction to file any affidavit in support of that contention. Under such circumstance, in the absence of any affidavit, this Court is not inclined to accept that card as the proof of death of the Respondent.

(2.) This appeal is pending since the year 1987. No useful purpose will be served by suo motu adjourning the case because of non appearance of the Appellant or due to the above memo of the Respondent.

(3.) Perused the appeal memo and the impugned judgment.