Ravinder Kumar Mittal vs Aditya Electricals
2015 Latest Caselaw 120 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    CS(OS) 1676/2013

                                              Decided on: 08.01.2015
IN THE MATTER OF
RAVINDER KUMAR MITTAL                                   ..... Plaintiff
                   Through: None

                          versus

M/S ADITYA ELECTRICALS                                ..... Defendant
                    Through: None

CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (ORAL)

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

was present on behalf of the plaintiff. Same is the position on the

second call.

2. A perusal of the order-sheets shows that the defendant was

proceeded against ex-parte vide order dated 28.02.2014,

whereafter the plaintiff was directed to tender his ex-parte

evidence. No steps in that regard were taken by the plaintiff. In

fact, none had appeared on behalf of the plaintiff on 11.12.2014,

the date fixed before the Joint Registrar for completion of evidence.

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)
                                                        JUDGE
JANUARY        8, 2015
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