Mehkar Vati & Another vs Prakash Chandra Yadav
2015 Latest Caselaw 6597 Del

$~41.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2977/2014 and I.A. 19032/2014
     MEHKAR VATI & ANOTHER                ..... Plaintiffs
                    Through: None

                        versus

      PRAKASH CHANDRA YADAV                            ..... Defendant
                    Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.09.2015

1. A perusal of the order sheets shows that on 13.07.2015, counsel

for the plaintiffs had stated before the Joint Registrar that he wished

to withdraw the suit and it was on account of the said statement that

the case was directed to be placed before the Court.

2. The case was passed over on the first call as none was present

on behalf of the plaintiffs. Same is the position on the second call.

3. It appears from the aforesaid order that the plaintiffs are not

interested in prosecuting the present suit. As none is present on

behalf of the plaintiffs today, the suit is dismissed in default and for

non-prosecution alongwith the pending application.

HIMA KOHLI, J SEPTEMBER 03, 2015 rkb