UNION OF INDIA Vs. CHAIN SINGH & ORS

JUDGEMENT

(1.) Despite orders passed by this Court on 06.08.2014, 20.08.2014 and 22.07.2016, no steps have been taken by learned counsel for the appellant to bring the legal representatives of respondent Nos.1, 7 and 32 on record.

(2.) None appeared on behalf of the appellant on 008.2016. Today when the matter is taken up, none appears on behalf of the appellant. It appears that the cause for which the instant appeal was filed, does not survive at this point of time.

(3.) The Hon ble First Division Bench of this Court in its order dated 29.11.2017 in LPASW No.190/2017 titled Bijoy Kumar Choudhary vs. Union of India & ors. held as follows:-