SATYA NARAIN Vs. CHANGER SINGH

JUDGEMENT

(1.) Case called out in the revised list. 2. Learned Counsel for the ap plicants in Civil Misc. (Substitution) Ap plication No. 7083 of 1987 (Dated 2-12-1987) is not present. 3. Pursuant to the order dated 9th March, 2006, the case is listed today under Chapter XII, Rule 4 of the Rules of the Court on account of failure on the part of the learned Counsel for the ap plicants in the aforementioned Substitu tion Application in taking requisite steps for issuance of notice, pursuant to the order dated 2nd December, 1987 passed by the Joint Registrar on the aforemen tioned Substitution Application. 4. Even though the case is listed today under Chapter XII, Rule 4 of the Rules of the Court, requisite steps have not been taken on behalf of the ap plicants for issuance of notice on the aforementioned Substitution Applica tion. 5. Further, none is present on be half of the applicants even though the case has been taken up in the revised list. 6. In the circumstances, the Court has no option, but to dismiss the aforementioned Substitution Application for want of prosecution under Chapter XII, Rule 4 of the Rules of the Court. 7. The aforementioned Substitu tion Application, namely, Civil Misc. Substitution Application No. 7083 of 1987 (Dated 2-12-1987) is, accordingly, dismissed for want of prosecution under Chapter XII, Rule 4 of the Rules of the Court. 8. It may be noted that the aforementioned Substitution Applica tion has been filed consequent to the death of Vishwanath, son of Satya Narain (plaintiff-appellant ). 9. It is further note-worthy that Satya Narain (plaintiff- appellant No. 1) had expired during the pendency of the Second Appeal and in his place, the name of 'ns said son Vishwanath was substituted as his sole heir and legal representative, pursuant to the order dated 24th January, 1985 passed on Civil Misc. (Substitution) Application No. Nil of 1982 (Dated 10-11-1982 ). 10. Thus, the said Vishwanath, son of Satya Narain remained on the record as the sole plaintiff- appellant. 11. As noted above, the aforemen tioned Civil Misc. Substitution' Applica tion No. 7083 of 1987 (Dated 2-12-1987) has been filed consequent to the death of the said Vishwanath. 12. In view of the dismissal of the aforementioned Substitution Applica tion, the Appeal at the instance of the said Vishwanath stands abated. 13. As the said Vishwanath remained the sole plaintiff-appellant on the record, the Second Appeal stands dismissed, as having abated. Appeal dismissed. RAJESH .