TARSEEM LAL Vs. CHAIRMAN, IMPROVEMENT TRUST

JUDGEMENT

(1.) NONE appears for the respondent-Improvement Trust despite service. They are, therefore, proceeded ex parte.

(2.) IN this case the award had attained finality on 8.3.95. In Yadavrao P. Pathade (dead) by LRs etc. v. State of Maharashtra, 1996(1) RRR 633 (SC) : JT 1996(2) SC 240, the judgment was delivered by the Hon'ble Supreme Court on 1.1.96 holding as follows :

(3.) FOR the reasons given above, this revision is allowed. Executing Court will proceed with the execution proceedings. Revision allowed.