- (1.) S. P. Mehrotra, J. Cause-list has been revised.
(2.) LEARNED Counsel for the defendant-appellant is not present. On account of failure on the part of the learned Counsel for the defen dant-appellant to take requisite steps for issuance of notice to the Respondent No. 3 (Naresh Chandra), pursuant to the order dated 4. 5. 1987 passed by the Joint Registrar, the case is listed today under Chapter XII, Rule 4 of the Rules of the Court. Even though the case is listed today under Chapter XII, Rule 4 of the Rules of the Court, the requisite steps have not been taken.
(3.) IN the circumstances, there is no option, but to dismiss the Second Appeal as against the Respondent No. 3 (Naresh Chandra) under Chapter XII, Rule 4 of the Rules of the Court for want of prosecution. The Second Appeal is, therefore, dismissed as against the Respondent No. 3 (Naresh Chandra) under Chapter XII, Rule 4 of the Rules of the Court for want of prosecution.;