SUDHIR AGARWAL,J. - (1.) Record of appeal was misplaced and thereafter direction was issued to Court concerned to reconstruct the record.
(2.) On 17.5.2018, this Court passed an order observing that reconstruction of record is pending since 2003 and still report was not submitted as to what progress was made in the matter of reconstruction of record and whether reconstruction of lower Court record is possible or not. Chief Judicial Magistrate, Etah was directed to submit report on the next date and the matter was fixed for 12.07.2018.
(3.) This court also received information that appellant 2 Damodar @ Sadhu has expired and this fact was noticed in the order of Joint Registrar (Judicial) dated 08.08.2018.;