Anju & Anr. vs Moharshri Devi & Ors.
2015 Latest Caselaw 7657 Del

$~15.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 1701/2015 and I.As.No.12075/2015, 12076/2015

      ANJU & ANR.                                    ..... Plaintiffs
                         Through: None

                         versus

      MOHARSHRI DEVI & ORS.                          ..... Defendants
                    Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 06.10.2015

1. On 26.8.2015, counsel for the plaintiffs had stated that an

amendment application had been filed on 17.8.2015. But the same

was not on record and she was requested to contact the Registry and

have the said application traced and placed on record. The position

remains the same till date. No such application has been filed. Nor is

the counsel for the plaintiffs present.

2. It appears that the plaintiffs are not interested in prosecuting

the present suit which is accordingly dismissed in default and for

non-prosecution.

HIMA KOHLI, J OCTOBER 06, 2015 mk