Ganga Misra vs Nagalakshmi & Ors
2014 Latest Caselaw 2947 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 834/2012
      GANGA MISRA                                     ..... Plaintiff
                    Through : None
                    versus
      NAGALAKSHMI & ORS                          ..... Defendants
                    Through : Mr. D.R.Bhatia and
                    Mr.Ankur Gosain, Advocates for D-2 to D-5
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 03.07.2015

1. The suit has been placed before the court by the learned Joint

Registrar who had recorded in the order dated 15.5.2015 that no steps

have been taken by the plaintiff to serve the defendants No.1 & 6, nor

has she deposited the costs in terms of the order dated 27.2.2015.

Further, none had appeared on behalf of the plaintiff on the said date.

2. The case was passed over on the first call to await the presence

of the plaintiff/her counsel. It is 1.15PM now. None is present on

behalf of the plaintiff.

3. It appears that the plaintiff is not interested in the prosecuting

the present suit, which is accordingly dismissed in default and for

non-prosecution.

HIMA KOHLI, J JULY 03, 2015 mk