M/S Frieght Systems(India) Pvt ... vs M/S Frieght Systems(India) Pvt ...
2015 Latest Caselaw 4020 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 319/2012 IAs No. 703/2012 and 495/2014
       M/S FRIEGHT SYSTEMS(INDIA) PVT LTD ..... Decree Holder
                      Through : None.

                        versus

       VINAY CHOUDHARY                         ..... Judgement Debtor
                    Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 19.05.2015

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

present on behalf of the Decree Holder. Same is the position even on

the second call.

2. On the last date of hearing, the Court had been informed that

the Decree Holder had arrived at a settlement with the Judgment

Debtor. Perhaps it is for the said reason that none is present for the

Decree Holder.

3. Be that as it may, the present petition is dismissed in default

and for non-prosecution, along with the pending applications.

HIMA KOHLI, J MAY 19, 2015 sk/ap