Neha Swarup vs Ankit Goel
2015 Latest Caselaw 8370 Del

$~10.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 3262/2014 and I.A. 4864/2015
      NEHA SWARUP                                      ..... Plaintiff
                        Through: None

                        versus

      ANKIT GOEL                                       ..... Defendant
                        Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 04.11.2015 I.A. 4864/2015 (by the plaintiff u/O VI R 17 CPC)

1. Notice was issued on this application on 09.03.2015, returnable

on 26.05.2015. On 26.05.2015, the Joint Registrar was on leave and

the case was adjourned to 15.09.2015. On 15.09.2015, neither the

plaintiff's counsel nor the defendant's counsel were present and nor

did the defendant file a reply to the application. Even today, neither

the counsel for the plaintiff nor the counsel for the defendant are

present.

2. Accordingly, the suit is dismissed in default and for non-

prosecution alongwith the pending applications.

HIMA KOHLI, J NOVEMBER 04, 2015 rkb