Naresh Khetrepal vs Personal Point Care Ltd
2015 Latest Caselaw 6930 Del

      $~10
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 445/2012
      NARESH KHETREPAL                                       ..... Plaintiff
                    Through : None.

                        versus

      PERSONAL POINT CARE LTD                           ..... Defendant
                    Through : None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 14.09.2015

1. On 4.9.2014, counsel for the plaintiff had stated that the case

had already been settled with the defendant and some instalments

had also been paid to his client. He had however sought an

adjournment to enable him to file an application in that regard.

However, no such application has been filed by the plaintiff.

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

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

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 14, 2015 sk