Himanshu Chopra vs State & Anr
2015 Latest Caselaw 6825 Del

Citation : 2015 Latest Caselaw 6825 Del
Judgement Date : 10 September, 2015

Delhi High Court

Himanshu Chopra vs State & Anr on 10 September, 2015

Author: Hima Kohli

$~28.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+                       TEST. CAS.NO.44/2011

                                                Decided on 10.09.2015
IN THE MATTER OF:
HIMANSHU CHOPRA                                       ..... Petitioner
                           Through: None
                        versus
STATE & ANR.                                 ..... Respondents
                          Through: Mohd. Mustafa, Advocate for R-2
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
                  ORDER

% 10.09.2015

1. The present petition has been placed before the court by the

Joint Registrar who has recorded in the order dated 12.2.2015, that

none has been appearing on behalf of the petitioner for conducting

admission/denial of documents, though repeated opportunities were

granted.

2. A perusal of the order sheet shows that after 26.8.2014, none

has been appearing for the petitioner. Same is the position even

today.

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

present petition which is dismissed in default and for non-prosecution.

HIMA KOHLI, J SEPTEMBER 10, 2015 mk/ap