Neelam Girdhar vs Ravi Kumar And Ors
2015 Latest Caselaw 6288 Del

$~18.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+       CS(OS) 1718/2015 and I.As.No.12112-13/2015
        NEELAM GIRDHAR                                       ..... Plaintiff
                      Through: None
                      versus
        RAVI KUMAR & ORS.                                    ..... Defendants
                      Through: None
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 25.08.2015

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. A perusal of the order sheet shows that none had appeared for

the plaintiff on the last date of hearing. Nor has the office objection

with regard to the deficiency in the court fees been cured.

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

present suit, which is accordingly dismissed in default and for

non-prosecution, along with the pending applications.

HIMA KOHLI, J AUGUST 25, 2015 mk/ap