Mam Chand vs Chander Shekhar
2017 Latest Caselaw 210 Del

Citation : 2017 Latest Caselaw 210 Del
Judgement Date : 12 January, 2017

Delhi High Court

Mam Chand vs Chander Shekhar on 12 January, 2017

$~13
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 994/2016 & CMs 46906-08/2016
       MAM CHAND                                          ..... Appellant
                          Through : None.

                          versus

       CHANDER SHEKHAR                                    ..... Respondent
                   Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 12.01.2017

1. The appeal was passed over on the first call as none was present for the appellant. Position remains the same on the second call.

2. On the last date of hearing, counsel for the appellant had sought time to obtain instructions from his client as to whether he wished to press the appeal.

3. The appeal is accordingly dismissed in default and for non-prosecution, along with the pending applications.

HIMA KOHLI, J JANUARY 12, 2017 sk

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