Integrid Media Private Ltd vs Neelam Kataria & Others
2016 Latest Caselaw 4974 Del

$~6.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 1586/2010
     INTEGRID MEDIA PRIVATE LTD      ..... Plaintiff
                      Through: None

                           versus

      NEELAM KATARIA & OTHERS                     ..... Defendants
                   Through: Mr. Vishwendra Verma, Advocate
                   with Ms. Shivali, Mr. Pranav and Mr. Yogesh,
                   Advocates
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 29.07.2016

1. The present case has been forwarded by the learned Joint Registrar, who has recorded in the order dated 17.05.2016 that none has been appearing for the plaintiff on several dates and none was present to cross- examine DW-1.

2. A perusal of the order sheets reveals that none has been appearing for the plaintiff after 10.11.2014. 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 29, 2016 rkb