Surinder Kumar Arora vs Santosh Kumar Arora
2015 Latest Caselaw 3910 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 24/2014 & IA No.113/2014
       SURINDER KUMAR ARORA                            ..... Plaintiff
                    Through : Mr. Jagjit Singh, Advocate


                        versus

       SANTOSH KUMAR ARORA                       ..... Defendant
                    Through : Mr. Sumit Jidani, Advocate


       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 15.05.2015

1. The present case has been placed before the Court by the

learned Joint Registrar, who has recorded in the order dated

20.4.2015, that none has been appearing for the plaintiff for the last

several dates.

2. A perusal of the order sheets reveals that the plaint was

registered on 3.1.2014 and summons in the suit and notice in the

interim applications were issued to the defendant, returnable on

9.1.2014. On 9.1.2014, counsel for the defendant had entered

appearance and was directed to file the written statement and a reply

to the interim application. With these orders, the case was adjourned

to 19.3.2014.

3. The defendant had filed a written statement on 30.1.2014,

whereafter vide order dated 19.3.2014, the parties were granted time

to file their original documents and the case was placed before the

Joint Registrar on 9.7.2014, for admission/denial of the documents.

4. After 19.3.2014, none has been appearing for the plaintiff, nor

has any replication/rejoinder been filed by the plaintiff. The original

documents have also not been filed by him. The position has

remained the same for the last five dates.

5. Today, Mr. Jagjit Singh, Advocate appears for the plaintiff and

states that his client has not been giving him any instructions.

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

present suit, which is accordingly dismissed for non-prosecution, along

with the pending application.

HIMA KOHLI, J MAY 15, 2015 sk