Saloni Electronics & Controls & ... vs B.R. Electronics
2015 Latest Caselaw 3309 Del

$~31
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 419/2015
       SALONI ELECTRONICS & CONTROLS & ANOTHER ..... Plaintiffs
                     Through : Mr. D.K. Yadav, Advocate

                         versus

       B.R. ELECTRONICS                                  ..... Defendant
                      Through : None.

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 23.04.2015 I.A.No.8325/2015 (by the counsel for the plaintiff seeking discharge in the case)

1. The present application has been filed by the counsel for the

plaintiff stating inter alia that his clients have stopped contacting him

despite repeated messages sent by him.

2. Counsel for the plaintiffs states that he had dispatched an e-mail

dated 4.3.2015 to the plaintiffs informing them about the next date of

hearing and subsequently, a notice dated 4.3.2015 was addressed to

the plaintiffs calling upon them to make adequate arrangements to be

represented in the present case, but they have not taken any steps so

far. He further states that an advance copy of the present application

was also dispatched by speed post to the plaintiffs at the addresses

reflected in the memo of parties on 18.4.2015, but the plaintiffs have

failed to contact him. Proof of delivery of the aforesaid letter has also

been enclosed with the present application.

3. In view of the averments made in the application, the same is

allowed and the learned counsel is discharged from the case.

4. The application is disposed of.

CS(OS) 419/2015 & IA No.3256/2015

As none is present for the plaintiffs and counsel for the plaintiffs

has already been discharged due to lack of instructions, the present

suit is dismissed in default and for non-prosecution, along with the

pending application.

HIMA KOHLI, J APRIL 23, 2015 sk