CHUNA RAM Vs. DEVIDAS

JUDGEMENT

(1.) In the present appeal, notices of application under Sec. 5 of the Limitation Act were directed to be issued on 24/3/2017. In pursuance to the said order, notices were issued and as per the report dtd. 15/3/2018, notices of respondent No.3 were received served whereas that of respondent Nos.1 and 2 were awaited.

(2.) Subsequently, fresh notices were issued to the unserved respondents and as per the report dtd. 14/9/2020, notices of respondent No.1 were received with the report that he has died.

(3.) Since then, time was granted to take appropriate steps qua respondent No.1 and to file fresh notices for respondent No.2. Time to do the needful was granted by the Deputy Registrar (Judicial) on 20/11/2020, 15/7/2021, 20/7/2022 and 9/2/2023; by the Registrar (Admn.) on 28/3/2023 and further, by the Court on 25/8/2023, 7/10/2023, 22/11/2023 and 24/4/2024.