Bhajan Singh vs Jagtar Singh & Ors
2016 Latest Caselaw 5828 Del

$~18.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       CS(OS) 2537/2014 and I.A. 23609/2015

        BHAJAN SINGH                                             ..... Plaintiff
                           Through: None

                           versus


        JAGTAR SINGH & ORS                            ..... Defendants
                     Through: Mr. Gajinder Kumar, Mr.Chandra
                     Shekhar and Ms.Kajal Bhati, Advocates for D-3
                     and D-4.

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 05.09.2016

1. The present case was passed over on the first call as none was present

on behalf of the plaintiff. Same is the position even on the second call.

2. A perusal of the order sheet shows that none had appeared on behalf

of the plaintiff on the last date of hearing fixed before the Joint Registrar,

i.e., on 26.7.2016. On the said date, the learned Joint Registrar had recorded

that on 13.5.2016, counsel for the plaintiff had submitted that the plaintiff

wished to withdraw the suit. However, no application for withdrawal of the

suit was filed by the plaintiff. Even, as on date, no such application has

been filed by the plaintiff.

3. It appears that the plaintiff is not interested in prosecuting the present

suit, which is accordingly dismissed in default as well as for

non-prosecution, along with the pending application.

HIMA KOHLI, J SEPTEMBER 05, 2016 mk