Satya Poot Mehrotra, J. - (1.) IT appears that the following applications have been filed consequent to the death of Smt. Kewal Basi Devi (defendant -appellant) and Siddeshwar Mishra (plaintiff -respondent No. 1). 1. Civil Misc. (Delay Condonation) Application No. 4728 of 1984.
(2.) CIVIL Misc. (Substitution) Application No. 4729 of 1984. Civil Misc. (Substitution) Application No. 4730 of 1984. The aforementioned Substitution Application, shown at Serial No. 2 above, has been filed, inter alia, praying for deleting the name of the said Smt. Kewal Basi Devi (defendant -appellant) from the array of parties in the Second Appeal, and for substituting her heirs and legal representatives, as mentioned in paragraph 1 of the said Application, in her place in the array of parties in the Second Appeal. 2. The aforementioned substitution application, shown at Serial No. 3 above, has been filed, inter -alia praying that the name of the said Siddeshwar Mishra (plaintiff -respondent No. 1) be deleted from the array of parties in the Second Appeal, and in his place, the names of his heirs and legal representatives, as mentioned in paragraph 1 of the said application, be substituted. 3. The aforementioned Delay Condonation Application, shown at Serial No. 1 above, has been filed, inter -alia, praying for condoning the delay in filing the aforementioned Substitution Applications, shown at Serial Nos. 2 and 3 above.
(3.) ON account of failure on the part of the learned Counsel for the applicants in the aforementioned applications in taking requisite steps for issuance of notices on the aforementioned Applications, the case is listed today under Chapter XII, Rule 4 of the Rules of the Court with the Office Report dated 25.4.2007.;