Sushma Jain vs State
2015 Latest Caselaw 2900 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      TEST.CAS. 25/2011
       SUSHMA JAIN                                     ..... Petitioner
                         Through : None.


                         versus
       STATE                                      ..... Respondent
                         Through : Defendant ex parte.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 10.04.2015

1. The petitioner has remained unrepresented for the last two

dates, i.e., on 22.8.2014 and 10.10.2014. Same is the position even

today.

2. It appears that the petitioner is not interested in prosecuting the

present petition, which is accordingly dismissed in default and for non-

prosecution.

I.A. No.14594/2012

This application has already been disposed of, vide order dated

29.11.2014. Registry is directed not to show the same as pending in

the cause list.

HIMA KOHLI, J APRIL 10, 2015 sk