SHER SINGH Vs. BALRAJ KUMAR SOOD

JUDGEMENT

(1.) As per previous order, notice of this application was issued to the counsel for the opposite party, but no one appeared in this case on behalf of the petitioners. An affidavit of Tirath Ram genera attorney of the respondents has been filed in which it is stated that the petitioner Sher Singh had died on June 29, 1980 and in spite of this, no steps have been taken for bringing on record his legal representatives in this Revision Petition. The learned counsel for the respondents has also filed original Death Certificate of Sher Singh.

(2.) In these circumstances, the Revision Petition must be dismissed as having abated, the sole petitioner having died. It is ordered accordingly. There shall be no order as to costs.