Full Judgment Text
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PETITIONER:
M/S. NATIONAL ALUMINIUM CO. LTD.
Vs.
RESPONDENT:
RAJ KISHORE @ SAHU JENA & ANR.
DATE OF JUDGMENT: 09/01/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
G.B. PATTANAIK (J)
CITATION:
1996 SCC (3) 44 JT 1996 (1) 617
1996 SCALE (1)SP34
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
Though notice was served on the respondents, no one has
appeared for the first respondent-claimant. The controversy
is no longer res integra. They are covered by the judgment
of this Court in U.P. Avas Vikas Evam Parishad v. Gyan Devi
[Dead] by Lrs. & Ors. [JT 1994 (7) SC 304]. In that view,
the appellant being beneficiary is entitled to be impleaded
as a party in the pending proceedings in the court of
Subordinate Judge, Angul.
The appeal is accordingly allowed. No costs.