M/S Fortunex Limited vs M/S Krish International Pvt Ltd & ...
2016 Latest Caselaw 4731 Del

$~6
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(OS) 2214/2010
      M/S FORTUNEX LIMITED                                        ..... Plaintiff
                   Through: None.

                          versus

      M/S KRISH INTERNATIONAL PVT LTD & ORS. ..... Defendants
                    Through: Mr. Ashish Mukherjee, Adv. for OL.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 21.07.2016

1. None has been appearing for the plaintiff after 14.10.2015, the date on which issues were framed in the suit. The plaintiff has failed to file the list of witnesses in terms of the order dated 14.10.2015.

2. Subsequently, vide order dated 03.5.2016, the learned Joint Registrar had closed the evidence of the plaintiff.

3. Even today, none is present on behalf of the plaintiff, though the matter was passed over on the first call.

4. 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 JULY 21, 2016 ap