- (1.) S. P. Mehrotra, J. The case is listed today under Chapter XII, Rule 4 of the Rules of the Court. Case has been taken-up in the revised list. None is present for either of the parties.
(2.) APERUSAL of the reoprd showsthatcivil Misc. (Delay Condonation) Applica tion No. 1170 of 1983 (dated 24. 3. 1983) and Civil Misc. (Substitution) Application No. . . . . . of 1983 (dated 24. 3. 1983) were filed on behalfof Hira Lal, interalia, praying for being substituted in place of Beni Madhav (plaintiff-appellant), who was stated tohaveexpiredon27. 2. 1979. The aforementioned Applications were dismissed by the Court by its order dated 4. 11. 1988 as against the defendants-respondents Nos. 1 and 2 on account of failure of the plaintiff-appellant in taking reguisite steps for service of notice on the said defendants-respondents. It further appears that another Substitution Application being Civil Misc. (Substitution) Application No. 1704 of 1979 (dated 2. 7. 1979) was filed on behalfof one Om Prakash, interalia, praying for being substituted in place of the said Beni Madhav (plaintiff-appellant ).
(3.) BY the order dated 29. 2. 1980, the Court directed for issuance of notice on the aforesaid Civil Misc. Application No. 1704 of 1979 (dated 2. 7. 1979 ). On account of failure on the part of the applicant in the aforesaid Civil Misc. Application No. 1704 of 1979 (dated 2. 7. 1979) in taking requisite steps, the case is listed today under Ghapter XII, Rule 4 of the Rules of the Court with the Office Reportdated 19. 6. 2007/4. 7. 2007.;