Mohan Lal Sudera vs Om Prakash Sahdev And Anr.
2015 Latest Caselaw 8724 Del

Citation : 2015 Latest Caselaw 8724 Del
Judgement Date : 23 November, 2015

Delhi High Court

Mohan Lal Sudera vs Om Prakash Sahdev And Anr. on 23 November, 2015

Author: Hima Kohli

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 1027/2001
       MOHAN LAL SUDERA                           ..... Plaintiff
                     Through : Mr. D.R. Bhatia, Advocate

                          versus

       OM PRAKASH SAHDEV AND ANR.                   ..... Defendants
                     Through : None.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 23.11.2015

1. This order is in continuation of the order dated 14.10.2015.

2. Mr. Bhatia, learned counsel for the plaintiff enters appearance

and states that despite best efforts made by him, his clients have not

contacted him and he has no instructions.

3. It is pertinent to note that vide order dated 18.10.2006, the case

was adjourned sine die, with liberty granted to the plaintiff to have the

same revived as and when the legal heirs of the defendant No.1 are

identified. However, no steps have been taken by the plaintiff over

the past several years.

4. The suit is accordingly dismissed for non-prosecution.

HIMA KOHLI, J NOVEMBER 23, 2015/sk/ap