Satyawati vs Kimti Lal Sharma
2017 Latest Caselaw 1014 Del

      $~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 134/2017 & CM 4570/2017 and Caveat 109/2017
      SATYAWATI                                            ..... Appellant
                          Through : None.

                          versus

      KIMTI LAL SHARMA                                     ..... Respondent
                    Through : None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 21.02.2017

1. The matter was passed over on the first call as none was present on behalf of the appellant and the caveator. It is 3.42 PM now. Still none is present on behalf of the appellant. The position was the same even on the last date of hearing, when none had appeared for the appellant or the respondent/caveator.

2. It appears that the appellant is not interested in prosecuting the present appeal, which is accordingly dismissed in default and for non-prosecution, along with the pending application and the caveat petition.

HIMA KOHLI, J FEBRUARY 21, 2017 sk/rkb