- (1.) Despite services of notice, none appears for respondent no. 1.
(2.) Leave is granted.
(3.) This appeal is filed against the order of such defendant and shall have the same force and effect as if it has been pronounced before the death took place. " of the High Court at Delhi in civil revision petition no. 25 of 2000 made on January 11, 2000. of the High Court at Delhi in civil revision petition no. 25 of 2000 made on January 11, 2000.;