Smc Pneumatics (India) Pvt. Ltd. & ... vs Jogesh Kwatra
2016 Latest Caselaw 6223 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 268/2014
      SMC PNEUMATICS (INDIA) PVT. LTD. & ANR...... Appellants
                  Through : None.

                   versus
      JOGESH KWATRA                            ..... Respondent
                   Through : Mr. Munish Kumar Singh, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 23.09.2016

1. The case was passed over on the first call as none was present for the appellant. At that stage, counsel for the respondent had drawn the attention of the Court to the statement made by Mr. Rajesh Chanana, Authorized Representative of the appellant company before the Joint Registrar on 14.9.2016 to the effect that since the respondent has expired, the appellant intends to withdraw the present appeal. In view of the submission made by the counsels for the parties, the Joint Registrar has placed the matter before this Court.

2. On the second call, the position remains the same. It is 3.15 PM, but none is present for the appellant.

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

HIMA KOHLI, J SEPTEMBER 23, 2016/sk/rkb