Kaushal Jayendra Thaker, J. - (1.) None present for respondent when the matter is taken up
(2.) The appeal qua appellant no. 1 stands abated. Sri Vijay Kumar Shukla, learned counsel for appellant seeks time now which I refuse to grant. As it is an application for condonation of delay in recalling the order passed in the year 1991 and the original appellant has died in 1992 and applications are file in the year 2013 and we are in the year 2018.
(3.) The appeal stands abated according to learned Advocate for appellant. Nankau Singh has passed away. I had adjourned the mater for today i.e. 31.8.2018.;