S.P. Mehrotra, J. - (1.) CASE has been taken -up in the revised list. Learned Counsel for the applicant in Civil Misc. Substitution Application No. 85132 of 2006 is not present. It appears that the aforementioned substitution application has been filed consequent to the death of Gopal Das (defendant -appellant). It is, inter -alia, alleged in the affidavit accompanying the aforementioned substitution application that the said Gopal Das (defendant -appellant) died on 2.3.2006.
(2.) BY the order dated 13.4.2006 passed by the Joint Registrar, notice was directed to be issued on the aforementioned substitution application. As the requisite steps for issuance of notice pursuant to the said order dated 13.4.2006 passed by the Joint Registrar, were not taken, the case was listed before the Court on 19.7.2006. On the said date, i.e., 19.7.2006, Shri G.N. Srivastava, learned Counsel for the applicants in the aforementioned substitution application prayed for and was granted eight weeks' time for taking requisite steps for issuance of notice pursuant to the said order dated 13.4.2006 passed by the Joint Registrar on the aforementioned substitution application.
(3.) HOWEVER , it appears that requisite steps pursuant to the said order dated 19.7.2006 have not been taken and, therefore, the case has been listed before the Court under Chapter -XII, Rule 4 of the Rules of the Court.;