Inderjeet Singh vs Davinder Jeet Singh & Ors. E+
2015 Latest Caselaw 1561 Del

$~6.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1524/2009
       INDERJEET SINGH                                 ..... Plaintiff
                      Through: None

                         versus


       DAVINDER JEET SINGH & ORS. E+                   ..... Defendants
                      Through: None

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 23.02.2015

1. The present suit has been placed before the Court by the Joint

Registrar, who has recorded in the order dated 28.01.2015 that none

has been appearing on behalf of the plaintiff. A perusal of the order-

sheets reveals that the plaintiff has gone unrepresented after

11.10.2013. Further, the plaintiff has not taken any steps to summon

the witnesses for recording his evidence.

2. 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 FEBRUARY 23, 2015 rkb