S. Sandeep Singh vs Shri Vishwanath Jolly
2015 Latest Caselaw 5448 Del

$~18 *      IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1801/2015 & IAs No.12511-12/2015
      S. SANDEEP SINGH                                ..... Plaintiff
                     Through : None.

                      versus
      SHRI VISHWANATH JOLLY                    ..... Defendant
                      Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 30.07.2015

1. The present suit was listed before the Vacation Bench on

17.6.2015 when summons were issued in the suit returnable for a

short date, i.e., 24.6.2015. On 24.6.2015, the Vacation Bench had

noted that summons in the suit and notice in the applications could

not be issued as the process fee was not filed. Pertinently, none had

appeared for the plaintiff on the said date, but no adverse orders were

passed. Instead, fresh summons in the suit and notice in the

applications were directed to be issued, returnable for today. Same is

the position even today. The plaintiff has not filed the process fee, nor

is any counsel present on his behalf.

2. 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.

JULY 30, 2015/sk/rkb                                  HIMA KOHLI, J