Supreme Court of India
M/S. National Aluminium Co. Ltd vs Raj Kishore @ Sahu Jena & Anr on 9 January, 1996
Equivalent citations: 1996 SCC (3) 44, JT 1996 (1) 617, AIRONLINE 1996 SC 1162
Author: K. Ramaswamy
Bench: K. Ramaswamy
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.