BIMAL KUMAR DEY Vs. COPPER LIMITED KOLKATA

JUDGEMENT

(1.) I.A. No. 1635 of 2012 has been submitted by applicant under purported authority of the added respondents, who are added as party respondent by virtue of order dated 19th February, 1997 and this application has been supported by one, Manoranjan Chhetri S/o Late Kul Bahadur Chhetri, who according to learned counsel for the applicant is respondent No. 83. By this Interlocutory Application, the respondent No. 83 has informed this Court that some of the respondents, namely, (i) Banish Tudu, (ii) Palu Ram Hansda. (iii) Vikram Singh, (iv) Sukla Manjhi, (v) Gopal Chandra Murmu, (vi) Ratu Tudu (vii) Burdi Nath Hansda and (viii) Ranjit Tudu have died on 12.07.1998, 28.11.2010, 9.12.2007, 12.4.2000, 3.06.2010, 18.09.2002, 2.04.2004 and 5.6.2007 respectively. It is also submitted that respondents; Smt. Priya Hembram and Jujhar Manjhi took voluntarily retirement on 1.01.2003 and 21.01.2001 respectively. The said respondent No. 83 has given this information under Order XXII, Rule 10-A of the Civil Procedure Code.

(2.) It will be appropriate to mention here that against order dated 12th April, 2004 dismissing the writ petition of the petitioners, Review Petition No. 35 of 2004 was preferred, which was allowed on 23rd April, 2012 after hearing learned counsel for the parties and the aforesaid fact was not brought on record by learned counsels who appeared for the respondents.

(3.) Be that as it may be, in this writ petition, which has been revived after order dated 23rd April, 2012 passed in Review Petition No. 35 of 2004, the above information has been furnished by one of the respondents.