Sanjay Kumar Parida vs Shyam Malik
2015 Latest Caselaw 7783 Del

$~8
*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+   CS(OS) 2553/2013
    SANJAY KUMAR PARIDA                  ..... Plaintiff
                   Through: None
                   versus
    SHYAM MALIK                      ..... Defendant
                   Through : None
    CORAM:
    HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

    %              9.10.2015

1.    The suit is once again listed for framing of issues.    None was

present on behalf of the plaintiff on 30.7.2015. In the interest of

justice, the case was adjourned for today.

2. A perusal of the order sheet reveals that even earlier to

30.7.2015, none had appeared for the plaintiff on 29.4.2015, before

the Joint Registrar. In fact, the plaintiff had failed to file the

replication and his right to do so was closed. The right of the plaintiff

to conduct admission/denial of the documents was also closed,

though the defendant had duly admitted/denied the documents filed

by the plaintiff.

3. It appears that the plaintiff is not interested in prosecuting the

present suit, which is accordingly dismissed in default and for non-

prosecution.

HIMA KOHLI, J OCTOBER 09, 2015/mk