Sanjay Kumar Dwivedi, J
1. Learned counsel for the petitioner submits that 1108 days delay has been condoned by the learned court without issuing the notice to the petitioners
and further the first appeal filed against a dead person who was made as sole respondent in the first appeal. He submits that the petitioners are the
sons of the decree holder who has left for his heavenly abode.
2. It has been pointed out that now the matter is still pending for final argument.
3. Till the next date there shall be stay of further proceeding in connection with Civil Appeal No.50 of 2019 pending before the learned District Judge
Ist, Deoghar.
4. Issue notice upon the sole opposite party by registered post with A/d as well as under ordinary process for which requisites etc must be filed within
a week.
5. It is open to the petitioner to serve notice upon the sole O.P. through the lawyer who is representing him before the learned court where the matter
is pending.
6. Let this matter appear on 03.03.2025.