- (1.) S. P. Mehrotra, J. The present Second Appeal was filed by Smt. Kishori Devi (plaintiff-appellant) through Sri Rajesh Tandon, Advocate (as he then was ).
(2.) IT appears that in view of the elevation of Sri Rajesh Tandon to the Bench of the Uttranchal High Court, the Registrar (Confidential) by his order dated 25-8-2005, directed that notice be issued to the plaintiff-appellant by Registered Post A. D. to engage another Counsel. It further appears that pursuant to the said order dated 25- 8-2005, notice was issued to the plaintiff- appellant by Registered Post A. D. The Office submitted its Report dated 15-5-2006, inter alia, stating that neither Undelivered Cover nor Acknowledgment Due Card in respect of the Registered Post, wherein the said notice had been sent to the plaintiff-appellant, was received back.
(3.) THE said Report was reiterated by the Office in its Report dated 23-5-2006. It further appears that Civil Misc. (Abatement) Application No. 67701 of 2005 has been filed on behalf of the defendant- respondent No. 1.;