- (1.) Order No.11 Dated 19th June, 2013.
(2.) I.A. No. 2979 of 2013 has been filed by the son of the respondent-petitioner namely Nemi Chand Vijay in which it has been informed that the sole respondent-petitioner Nemi Chand Vijay died in an accident on 12.3.2013 leaving behind his sole legal heir and representative namely Prem Chand Vijay. In this application, prayer has been made that Prem Chand Vijay may be impleaded as sole legal heir of deceased respondent-petitioner.
(3.) Though, it is the duty of the appellant to move application for substitution after the intimation received by the appellant by this application about the death of the sole respondent-petitioner and about the legal heir and representative of the deceased but no such application has been submitted.;