Jagdish Singh And Anr. vs International Airport Authority ...
2016 Latest Caselaw 4667 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 118/2009
      JAGDISH SINGH AND ANR.          ..... Plaintiffs
                      Through : None.

                         versus
      INTERNATIONAL AIRPORT AUTHORITY OF INDIA
      AND ORS.                                          ..... Defendants
                         Through : Mr. Digvijay Rai, Advocate for AAI.
                         Mr. S.K. Pathak and Mr. S.K. Rout, Advocates
                         for LAC.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                         ORDER

% 19.07.2016

1. The suit has been placed before the Court by the Joint Registrar, who has recorded in the order dated 22.4.2016 that the plaintiffs' evidence was closed on 9.7.2015, and thereafter no steps have been taken for seeking recall of the said order.

2. A perusal of the order sheets reveals that none has been appearing for the plaintiffs after 9.7.2015. On the said date, it was noted by the Joint Registrar that the plaintiffs had not taken any steps by filing the list of witnesses and nor had they deposited the costs in terms of a previous order dated 23.3.2015. None is present for the plaintiffs even today.

3. It appears that the plaintiffs are not interested in prosecuting the present suit, which is accordingly dismissed in default and for non- prosecution.

HIMA KOHLI, J JULY 19, 2016/sk/ap