Prakash Tatia, J. - (1.) Notices for final disposal was issued on 18th March, 1996 and as per the office report dated 23rd March, 2001 service stands complete.
(2.) Heard learned counsel for the appellant. Perused the impugned order.
(3.) On 28th August, 1986 the suit was decreed by the trial court and appellant preferred the appeal, which was pending for filing application for bringing legal representatives/successors in interest of respondent No. 2 Nathu Ji and on that date, on 18th April, 1983 nobody appeared on behalf of the appellant and appeal was dismissed by the First Appellate Court.;