BHARAT COKING COAL LIMITED Vs. LAL MOHAN SINGH

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) Heard the parties.

(3.) This Interlocutory Application has been filed on behalf of appellants for expunging the name of sole respondent, who is said to have died, however, exact date of his death is not available with the appellants.