All India Kabadi Mazdoor ... vs Naresh Kumar
2017 Latest Caselaw 377 Del

      $~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CONT.CAS(C) 1129/2016
      ALL INDIA KABADI MAZDOOR MAHASANGH ..... Petitioner
                   Through : None.

                  versus
      NARESH KUMAR                               ..... Respondent
                  Through : Nr. Anil Grover, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 20.01.2017

1. The matter was passed over on the first call as none was present for the petitioner. Same is the position even on the second call.

2. On 13.1.2017, the application filed by counsel for the petitioner for discharge was allowed in view of the fact that a letter dated 2.1.2017 was dispatched by learned counsel for the petitioner to the petitioner seeking discharge and intimating it about the next date of hearing, i.e., today. Despite the same, none is present for the petitioner.

3. It appears that the petitioner is not interested in prosecuting the present petition. The same is accordingly dismissed in default and for non- prosecution.

HIMA KOHLI, J JANUARY 20, 2017 sk