- (1.) S. P. Mehrotra, J. Civil Misc. (Substitution) Application No. 61351 of 2004 (dated 1. 4. 2004) has been filed on behalf of the proposed heirs and legal representatives of Kailash Chandra (plaintiff-appellant) for being substi tuted in place of the said Kailash Chandra (plaintiff-appellant), who is re ported to have expired.
(2.) BY the order dated 1st March, 2006, notices were directed to be issued on the aforementioned substitution application to the proposed heirs and legal representatives of Baboo Ram (defendant- respondent), as mentioned in Civil Misc. Application No. 5046 of 1990 (dated 4. 9. 1990 ). The learned Counsel for the applicants, in the aforementioned substitu tion application dated 1. 4. 2004, was granted four weeks' time for taking requi site steps for issuance of notices, as mentioned above. The office report dated 18th July, 2006 shows that requisite steps for is suance of notices on the aforementioned substitution application dated 1. 4. 2004, pursuant to the said order dated 1st March, 2006, have not been taken.
(3.) THE case has accordingly been listed today under Chapter XII, Rule 4 of the Rules of the Court. The case has been taken up in the revised list. The learned Counsel for the applicants, in the aforementioned substitution application dated 1. 4. 2004, is not present.;