Ashok Kumar Kahnani vs M/S Osr India
2015 Latest Caselaw 6982 Del

$~15.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 2120/2014 and I.A. 26505/2014
     ASHOK KUMAR KAHNANI                  ..... Plaintiff
                    Through: None
                    versus
     M/S OSR INDIA                        ..... Defendant
                    Through: None
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 15.09.2015

1. The present suit has been placed before the Court by the Joint

Registrar, who has recorded in the order dated 06.08.2015 that no

steps have been taken by the plaintiff to issue summons for

appearance as per the provisions of Order XXXVII CPC on the

defendant and none has been appearing for the plaintiff after

24.12.2014. Same is the position today. None is present on behalf of

the plaintiff and nor have any steps been taken by the plaintiff to

pursue the suit.

2. It appears that the plaintiff is not interested in prosecuting the

present suit, which is dismissed in default and for non-prosecution

alongwith the pending application.

HIMA KOHLI, J SEPTEMBER 15, 2015 rkb