Hughes Communications India Ltd vs Imran Bagi
2015 Latest Caselaw 4993 Del

$~4.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2062/2009
     HUGHES COMMUNICATIONS INDIA LTD           ..... Plaintiff
                    Through: None
                    versus
     IMRAN BAGI                                ..... Defendant
                    Through: Mr. Varun Kumar, Advocate with
                    Mr. Manan Chadha, Advocate
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 14.07.2015

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

who has recorded in the order dated 24.04.2015 that the plaintiff has

not filed the list of witnesses or the affidavit by way of evidence and

none had appeared on its behalf on the said date.

2. On the first call, none was present on behalf of the plaintiff.

However, in the interest of justice, the case was passed over to await

the presence of the counsel for the plaintiff. On the second call, at

3:32 PM, the position remains the same. None is present on behalf of

the plaintiff.

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, J JULY 14, 2015 rkb