S.P. Mehrotra, J. - (1.) Case called out in the revised list. Learned Counsel for the parties are not present.
(2.) It appears that on 15.10.2004, learned Counsel for the plaintiff-appellant informed the Court regarding the death of the plaintiff-appellant (Smt. Moona Devi).
(3.) In the circumstances, the Court by the order dated 15.10.2004 granted three weeks' time for taking appropriate steps in the matter.;