Neeraj Yadav vs Subhash Yadav & Ors
2015 Latest Caselaw 6724 Del

$~27 *      IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2500/2009
      NEERAJ YADAV                                    ..... Plaintiff
                        Through : None.

                      versus
      SUBHASH YADAV & ORS                           ..... Defendants
                      Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 08.09.2015

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

for the parties. Same is the position even on the second call.

2. On the last date of hearing, it was noted that the parties had

remained in a settlement mode for one and a half year. As none had

been appearing for the defendant after 6.2.2014, learned counsel for

the plaintiff was directed to give a written intimation of the next date

of hearing to the counsel for the defendants and place on record proof

of intimation. However, neither has the counsel for the plaintiff

presented himself today, nor has the proof of intimation of the next

date of hearing to the other side, been placed on record.

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 SEPTEMBER 08, 2015/sk