- (1.) This appeal was already decided finally by judgment of this court dated 23.7.2014. Thereafter, an application was filed for release of the cost of Rs.25,000/-in favour of the respondent which was allowed on 14.8.2015. It was noticed that the respondent was dead and no steps were taken to bring on record the legal heirs of the respondent so as to enable the cost to be paid to the legal heirs of the respondent. When the matter was taken up by this Court on 29.11.2018, this Court dismissed the appeal for non prosecution. The appeal having been already finally decided on 23.7.2014, the order dated 29.11.2018 is recalled and legal heirs of respondent being not brought on record, the amount of Rs.25,000/- (Rupees Twenty Five Thousand only) along with accrued interest therein lying with the Registry be deposited with the Mediation and Conciliation Centre of the Supreme Court.
(2.) The Miscellaneous application stands disposed of accordingly.;