J.C Madan & Anr vs Supreme Court Bar Association
2015 Latest Caselaw 3095 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 2371/2013
       J.C MADAN & ANR                                  ..... Plaintiffs
                      Through : None.

                     versus
       SUPREME COURT BAR ASSOCIATION                    ..... Defendant
                     Through : None.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 17.04.2015

1. Vide order dated 12.2.2015, the learned Joint Registrar has

placed the case before the Court with an observation that none has

been appearing for the plaintiff for the past two dates and nor has the

counsel for the plaintiff filed the ex parte affidavit by way of evidence.

2. On 16.3.2015, as lawyers were abstaining from appearing in the

Court, no adverse orders were passed in the suit and the case was

simply adjourned for today. Yet again, none is present for the

plaintiff, nor has an affidavit by way of evidence been filed.

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

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

prosecution.

HIMA KOHLI, J APRIL 17, 2015/sk