Smt. Ramesh Devi Arora vs Smt. Anita Singh & Anr.
2015 Latest Caselaw 2351 Del

$~39.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 1285/2008
     SMT. RAMESH DEVI ARORA           ..... Plaintiff
                    Through: None

                        versus

      SMT. ANITA SINGH & ANR.                     ..... Defendants
                     Through: Mr. Rajesh Kumar Sharma, Advocate
                     for D-1.
                     Mr. V. Sudeer, Advocate for D-2/Bank.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 19.03.2015

1. On the last date of hearing, counsel for the plaintiff had sought

an adjournment on the ground that for the past several dates, he had

not been receiving any instructions from his client, who is residing in

United Kingdom and he would be taking steps to file an application for

seeking discharge in the case.

2. Neither is the counsel for the plaintiff present today, nor has an

application for discharge been filed. It appears that the plaintiff is not

interested in prosecuting the present suit, which is accordingly

dismissed in default and for non-prosecution.

HIMA KOHLI, J MARCH 19, 2015 rkb