Manjeet Kaur Monga vs K.L. Suneja & Anr
2015 Latest Caselaw 5190 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 222/2013 and I.A. 1879-1880/2013
     MANJEET KAUR MONGA                      ..... Plaintiff
                    Through: None
                    versus

      K.L. SUNEJA & ANR                                ..... Defendants
                      Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 20.07.2015

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

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

2. A perusal of the order dated 24.02.2015 passed by the learned

Joint Registrar reveals that the plaintiff has not been pursuing the

present suit and that the same is liable to be dismissed in default and

for non-prosecution.

3. A perusal of the order sheets reveals that after 24.04.2014,

none has been appearing for the plaintiff and nor has the plaintiff's

counsel taken steps to serve the defendants. It appears that the

plaintiff is not interested in prosecuting the present suit, which is

accordingly dismissed in default and for non-prosecution alongwith the

pending applications.

HIMA KOHLI, J JULY 20, 2015/rkb