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Judgment
Respondent No.1, Ram Baran Prasad, is dead. A
substitution petition, which is I.A. No. 1209 of 2017, has been filed.
The names of legal heirs have been indicated in paragraph 3 of the
said Interlocutory Application. The substitution petition is allowed.
Let the legal heirs be impleaded as respondents in place of late Ram
Baran Prasad.
Today learned counsel for the BISCOMAUN has
produced a chart as well as evidence of payment to the widow of late
Ram Baran Prasad of the entire dues. Keeping in view the
observations of this Court dated 21.02.2017, the said payment has
been made on 01.03.2017. The evidence produced before this Court
is placed on record for future reference.
The direction of the learned single Judge to pay interest
@ 6%, however, is set aside keeping in view the financial position of
the organization and the difficulty they are facing in meeting the
required dues and liabilities.
Letters Patent Appeal now stands disposed of in view of
the above development.