P.P. Jewellers Pvt Ltd vs P.P.Buildwell Pvt. Ltd.
2015 Latest Caselaw 7522 Del

$~1 & 2
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 19/2005
     P.P.JEWELLERS                                 ..... Plaintiff
                       Through: Mr. K.K. Nangia, Advocate

                       versus

     P.P.BUILDWELL PVT. LTD. AC+                ..... Defendant
                    Through: Mr. Amit Jain, Advocate


+    CS(OS) 604/2008
     P.P. JEWELLERS PVT LTD                      ..... Plaintiff
                     Through: Mr. K.K. Nangia, Advocate

                       versus

     P.P. PRIME PROPERTIES & PROMOTERS (P) LTD..... Defendant
                     Through: None

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 01.10.2015

I.A. 20855/2015 in CS(OS) 19/2005 and I.A. 20833/2015 in CS(OS) 604/2008 (by the counsel for the plaintiff u/S 151 CPC for seeking discharge)

1. The present applications have been filed by the counsel for the

plaintiff praying inter alia that he be discharged from the present

cases.

2. Learned counsel states that despite several reminders issued to

the plaintiff, he has not been receiving any instructions from them.

Copies of the e-mails addressed to the plaintiff have been enclosed

with the present applications as Annexure-A (colly). The last e-mail is

dated 16.09.2015. Learned counsel states that despite the same, he

has not been receiving any instructions from his clients.

3. Issue notice.

4. Counsel for the defendant in CS(OS) 19/2005 accepts notice and

states that he does not wish to oppose the prayer made in the

application.

5. The present applications are allowed. Counsel for the plaintiff is

discharged from the present cases.

6. The applications are disposed of.

CS(OS) 19/2005 and CS(OS) 604/2008

In view of the fact that the plaintiff has not been pursuing the

present suits and despite notices issued by the counsel for the

plaintiff, the plaintiff has not contacted the counsel, it appears that the

plaintiff does not wish to prosecute the present suits, which are

dismissed in default and for non-prosecution.

HIMA KOHLI, J OCTOBER 01, 2015 rkb