M/S. Amrutlal And Company vs M/S. Rankidas Impex P Ltd
2016 Latest Caselaw 4922 Del

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    EX.P. 267/2007
     M/S. AMRUTLAL AND COMPANY       ..... Decree Holder
                    Through None
                    versus

      M/S. RANKIDAS IMPEX P LTD              ..... Judgement Debtor
                    Through Mr.Kawal Nain and
                    Ms.Kavita Batra, Advocates
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 28.07.2016

1. Vide order dated 25.7.2013, the present execution petition was adjourned sine die with liberty granted to the parties to mention the same for listing. Subsequently, vide order dated 29.2.2016, court notice was issued to the counsels for the parties returnable on 10.5.2016.

2. As per the office report, court notice was duly served on the counsels for the Decree Holder and Judgment Debtor whereafter, the Judgment Debtor had appeared through counsel on 10.5.2016, but none was present on behalf of the Decree Holder. The position remains the same today. None is present on behalf of the Decree Holder.

3. As none has been appearing on behalf of the Decree Holder despite court notice being issued to this Court assumes that it is not interested in prosecuting the present petition, which is accordingly dismissed in default and for non-prosecution.

HIMA KOHLI, J JULY 28, 2016/mk