|
7.01
Rule 22 of the Procedure Rules provides for continuance of
the proceedings
(I)
after death of a party
(ii) where the party is adjudicated as an insolvent and
(iii) where a company is wound up
For
this purpose, an application is to be made within a period
of 60 days of the occurrence of the event by against the successor-in-interest
the executor, administrator, receiver, liquidator or other
legal representative of the appellant or applicant or respondent
as the case may be.
Such
an application even if it is received late will be treated
as a miscellaneous application and listed before the Bench
concerned for appropriate orders or directions. If the Bench
concerned allows the applicant to be brought on record the
Registry will :-
-
make an entry in the order sheet stating that the original
applicant/ respondent died or went into liquidation or
was adjudicated insolvent or is wound up if it a company
and that the successor in interest the executor, administrator,
receiver, liquidator or other legal representative as
the case may be has been brought on record.
-
Issue notice to the person impleaded at the address given
in the application
-
send copies of orders to him and
- effect
change of designation wherever ordered.
|