Neelam Azad vs Om Dutt Kardam And Others
2015 Latest Caselaw 5086 Del

$~14.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       CS(OS) 1682/2012 and I.A. 10789/2012

        NEELAM AZAD                                    ..... Plaintiff
                         Through: None

                         versus


        OM DUTT KARDAM AND OTHERS                      ..... Defendants
                     Through: None

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 16.07.2015

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

on behalf of the plaintiff. Same is the position even on the second

call.

2. On the last date of hearing, counsel for the defendants No.1 & 2

had entered appearance and stated that the parties had arrived at a

settlement in the Delhi High Court Mediation & Conciliation Centre in a

suit instituted by his clients against the plaintiff wherein, a prayer was

made for cancellation of the sale deed in respect of the suit premises.

The court was also informed that the settlement had been duly

accepted. As none was present on behalf of the plaintiff on the last

date of hearing, counsel for the defendants No.1 & 2 was directed to

give a written intimation of the next date of hearing to the counsel for

the plaintiff and place on record proof of intimation. Further, counsel

for the defendants No.1 & 2 was directed to hand over to the court, a

copy of the order passed in the connected suit along with a copy of the

settlement arrived at during the mediation.

3. None is present on behalf of the plaintiff today, nor was the

plaintiff represented through counsel before the Joint Registrar on

20.3.2015. It is therefore assumed that the plaintiff does not wish to

pursue the present suit any further. The suit is dismissed in default

and for non-prosecution, along with pending application.

The date of 15.9.2015, fixed before the Joint Registrar stands

cancelled.

HIMA KOHLI, J JULY 16, 2015 mk