Subhash Chander Chopra vs Radhey Sham Anand & Ors.
2015 Latest Caselaw 3479 Del

$~18.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 890/2015
     SUBHASH CHANDER CHOPRA               ..... Plaintiff
                    Through None
                    versus
     RADHEY SHAM ANAND & ORS.         .... Defendants
                    Through None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 29.04.2015

1. The case was passed over on the first call, as none was present

on behalf of the plaintiff. Same is the position even on the second

call.

2. On 6.4.2015, counsel for the plaintiff was directed to address

arguments on the maintainability of the present suit, as it was noticed

that there is an arbitration clause governing the parties, contained in

the Agreement to Sell dated 23.12.2011. Counsel for the plaintiff had

also sought an adjournment to file copies of the legal notices issued by

the plaintiff to the defendants, apart from other relevant documents.

Compliance has not been made so far.

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

present suit, which is accordingly dismissed in default as well as for

non-prosecution.

HIMA KOHLI, J APRIL 29, 2015/mk