Vani Anand vs Govt Of Nct Of Delhi
2015 Latest Caselaw 2015 Del

$~16.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 1387/2013
     VANI ANAND                                      ..... Plaintiff
                       Through: None

                       versus


     GOVT OF NCT OF DELHI                            ..... Defendant
                    Through: None

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 09.03.2015

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

Registrar, who has recorded in the order dated 05.02.2015 that none

has appeared on behalf of the plaintiff and no steps have been taken

to file the amended memo of parties and thereafter file the process fee

for issuing fresh summons to the defendant.

2. A perusal of the order sheets reveal that on 08.08.2013,

summons sent to the defendant were returned unserved and in view of

the report of the Process Server, learned counsel for the plaintiff was

granted time to file the amended memo of parties, giving specific

address of the defendant and thereafter, file the process fee for

effecting service on it returnable on 11.10.2013. Thereafter, none had

appeared for the plaintiff on 11.10.2013, 04.03.2014, 28.05.2014,

21.08.2014, 23.09.2014 and 16.10.2014 and nor had any steps been

taken to file the amended memo of parties or file the process fee for

effecting service on the defendant. Finally, on 15.12.2014, Mr. Noor

Alam, Advocate had appeared for the plaintiff and stated that he

wished to withdraw the present suit. At his request, the matter was

adjourned to 05.02.2015. Yet again on 05.02.2015, none appeared for

the plaintiff and nor were any steps taken in terms of the earlier

orders. Same is the position today.

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

present suit, which is dismissed in default and for non-prosecution.

HIMA KOHLI, J MARCH 09, 2015 rkb