Deepak Kapoor vs State & Ors
2015 Latest Caselaw 569 Del

Citation : 2015 Latest Caselaw 569 Del
Judgement Date : 20 January, 2015

Delhi High Court

Deepak Kapoor vs State & Ors on 20 January, 2015

Author: Hima Kohli

$~35.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     TEST.CAS. 52/2009
      DEEPAK KAPOOR                                     ..... Petitioner
                        Through: None

                        versus

      STATE & ORS.                                      ..... Respondents
                        Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 20.01.2015

1. The present petition was pass over on the first call as none was

present on behalf of the petitioner. Same is the position on the second

call. A perusal of the order-sheets reveals that none had appeared on

behalf of the petitioner on the last date of hearing.

2. It appears that the petitioner is not interesting in prosecuting

the present petition, which is accordingly dismissed in default and for

non-prosecution.

HIMA KOHLI, J JANUARY 20, 2015 rkb

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