Satya Poot Mehrotra, J. - (1.) ON account failure on the part of the learned Counsel for the applicants in the following applications in taking requisite steps for issuance of notices pursuant to the order dated 18.5.2004 passed by the Joint Registrar (Confl.), the case is listed today under Chapter XII, Rule 4 of the Rules of the Court with the office report dated 24.4.2007. 1. Civil Misc. (Substitution) Application No. 4570 of 1993 (dated 12.10.1993) filed consequent to the death of Lala Bal Kishan Das (defendant -appellant).
(2.) CIVIL misc. (Substitution) Application No. 825 of 1987 (dated 22.1.1987) filed consequent to the death of Lala Shiv Charan Das (respondent No. 2). Civil Misc. (Substitution) Application No. 15925 of 1981 (dated 4.12.1981) filed consequent to the death of Lala Ganga Saran (respondent No. 3). Case has been taken -up in the revised list. None is present on behalf of the applicants in the aforementioned applications. 2. Even though the case is listed today under Chapter XII, Rule 4 of the Rules of the Court, requisite steps have not been taken. 3. In the circumstances, there is no option but to dismiss the aforementioned applications for want of prosecution under Chapter XII, Rule 4 of the Rules of the Court.
(3.) THE aforementioned three applications are accordingly dismissed for want of prosecution under Chapter XII, Rule 4 of the Rules of the Court.;