Islamuddin vs Preeti Mahor
2015 Latest Caselaw 5047 Del

$~4
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 658/2011 and IAs No.4335/2011, 10986/2011 and
      8398/2012
      ISLAMUDDIN                                      ..... Plaintiff
                        Through : None.

                        versus
      PREETI MAHOR                                  ..... Defendant
                        Through : Mr. Kailash Chandra, Adv. for D-1.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 15.07.2015

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

Registrar, who has recorded in the order dated 20.4.2015 that none

has been appearing for the plaintiff w.e.f. 17.10.2014. Same is the

position even today.

2. A perusal of the order sheets reveals that after 5.5.2014, the

plaintiff and his counsel have absented themselves from the present

proceedings.

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 JULY 15, 2015/sk