Kartar Singh vs Jagdish Verma
2017 Latest Caselaw 1252 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 669/2015 & C.M. No. 22855/2015
      KARTAR SINGH                                         ..... Appellant
                         Through: None.

                         versus

      JAGDISH VERMA                                 ..... Respondent
                   Through: Mr. Pawan Kumar Verma son of the
                   respondent/plaintiff is present.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 07.03.2017

1. The appeal is listed in category of 'After Notice Miscellaneous Matters. The matter was passed over on the first call, as none was present on behalf the appellant. Same is the position even on the second call.

2. It appears the appellant/defendant is not interested in prosecuting the present appeal. The same is accordingly dismissed in default and for non- prosecution, along with the pending application.

HIMA KOHLI, J

MARCH 07, 2017 ap