Satya Poot Mehrotra, J. - (1.) IT appears that Civil Misc. (Substitution) Application No. 1481 of 1978 (dated 6.3.1978), has been filed on behalf of Nirendra Sinha and others for being substituted in place of Khetra Mohan Sinha (plaintiff -appellant), who is stated to have expired on 19.12.1977. By the order dated 18.8.2004 passed by the Joint Registrar, two weeks' time was granted for taking steps for serving the defendants -respondents by registered post A.D.
(2.) AS the requisite steps pursuant to the said order dated 18.8.2004, have not been taken so far, the case is listed today under Chapter XII, Rule 4 of the Rules of the Court with the office report dated 24.4.2007. The case has been taken -up in the revised list. The learned Counsel for the applicant in the aforementioned substitution application is not present.
(3.) EVEN though the case is listed today under Chapter XII, Rule 4 of the Rules of the Court, requisite steps for issuance of notices to the defendants -respondents on the afore -mentioned substitution application, have not been taken.;