S.P.Mehrotra - (1.) List has been revised.
(2.) SRI Gopal Mishra, learned counsel for the petitioner is not present. Sri Pankaj Bhatia, learned counsel for the respondents Nos. 3 and 4 is present. By the order dated 16.10.2006, the learned counsel for the petitioner was granted three weeks' time for filing rejoinder-affidavit. However, no rejoinder-affidavit appears to have been filed on behalf of the petitioner.
(3.) IT appears that the respondents Nos. 3 and 4 filed an application under the Workmens Compensation Act, 1923 claiming compensation on account of the death of Yaduvir Kumar Sachan in an accident which allegedly took place in the factory of the petitioner on 26th December, 1995. Copy of the said application filed by the respondents Nos. 3 and 4 has been filed as Annexure-10 to the writ petition.;