Jaswant Dagar vs Pankaj Kapoor
2015 Latest Caselaw 7958 Del

$~29.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 641/2011
     JASWANT DAGAR                            ..... Plaintiff
                    Through: Mr. Deepender Hooda, Advocate
                    versus
     PANKAJ KAPOOR                            ..... Defendant
                    Through: None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 15.10.2015

I.A. 22076/2015 (by the counsel for the plaintiff for seeking discharge in the suit)

1. The present application has been filed by the counsel for the

plaintiff for seeking discharge in the suit.

2. Learned counsel for the plaintiff submits that his client has not

been contacting him for a long while and he has addressed a notice of

discharge to the plaintiff on 30.09.2015, which was dispatched by

speed post. In the said letter, he had called upon the plaintiff to make

suitable arrangements for appearing in the Court today. Learned

counsel states that despite the said notice, the plaintiff has not

contacted him.

3. For the reasons stated in the application, the same is allowed.

Counsel for the plaintiff is discharged from the present case.

4. The application is disposed of.

CS(OS) 641/2011

1. As none is present on behalf of the plaintiff despite notice dated

30.09.2015 served on him by his counsel, it is assumed that the

plaintiff does not wish to pursue the present suit, which is accordingly

dismissed for non-prosecution.

HIMA KOHLI, J OCTOBER 15, 2015 rkb