- (1.) The service on the respondent has not been possible because the Unit has closed down and the information supplied by the Deputy Con missioner (Legal) is that even land on which the Unit stood has since been sol to M/s. Nagarjuna Palma (India) Ltd. which is constructing its own factory of the land purchased by it. It is, therefore, obvious that the respondent Unit he completely closed down and even the parcel of land owned by it has be disposed of and, therefore, we see no reason in permitting the appellant 1 pursue this appeal. We dispose of the appeal for want of prosecution since the respondent cannot be served. There will be no order as to costs.;