Mange Ram vs Mahesh Sharma
2015 Latest Caselaw 5139 Del

$~21CCP
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CCP (O)No.12/2010 in CS(OS) 1152/2008
      MANGE RAM                                       ..... Petitioner
                        Through : None.

                        versus

      MAHESH SHARMA                            ..... Defendant
                   Through : Mr. Bhavya Goyal, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 17.07.2015

1. The present petition arises out of and has been listed along with

CS(OS) 1152/2008, wherein the order dated 25.5.2012, directing the

defendants therein (petitioner herein) to be proceeded against ex

parte has been revived on account of failure on his part to pay the

costs to the other side, in terms of the order dated 4.4.2013.

2. None is present for the petitioner/applicant.

3. It appears that the petitioner is not interested in prosecuting the

present petition, which is accordingly dismissed in default and for non-

prosecution.

HIMA KOHLI, J JULY 17, 2015 sk/ap