YADGAR HUSAIN Vs. JAIS MOHD

JUDGEMENT

(1.) It appears that Civil Misc. ( Substitution ) Application No. 2347 of 1993 ( dated 30.4.1993) was filed on behalf of the proposed heirs and legal representatives of Yadgar Husain ( plaintiff-appellant) for being substituted in place of the said Yadgar Husain( plaintiff-appellant) consequent to the death of the said Yadgar Husain (plaintiff-appellant).

(2.) By the order dated 30.4.1993 passed by the Joint Registrar on the aforementioned Substitution Application, notices were directed to be issued on the aforementioned Substitution Application. The Office submitted its Report dated 22.12.2005/12.1.2006 to the effect that the learned counsel for the applicants in the aforementioned Substitution Application had not taken steps to serve the defendants-respondents nos. 1 and 2.

(3.) By the order dated 3.3.2006, the Court granted one week''s time to the learned counsel for the applicants in the aforementioned Substitution Application to take requisite steps for service on the defendants-respondents nos. 1 and 2. Pursuant to the said order dated 3.3.2006, the Office submitted its Report dated 23.3.2006 to the effect that the learned counsel for the applicants in the aforementioned Substitution Application had not taken requisite steps for issuance of notices to the defendants-respondents nos.1 and 2. By the order dated 24.3.2006, the Court directed the learned counsel for the applicants in the aforementioned Substitution Application to serve the copy of the said application upon the learned counsel for the defendants-respondents nos. 1 and 2 within one week.