Hasim Mansuri vs Satish Kumar Adya
2017 Latest Caselaw 1287 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 917/2016 & C.M. No. 43843/2016 (stay)
      HASIM MANSURI                             ..... Appellant
                           Through: None.

                           versus

      SATISH KUMAR ADYA                          ..... Respondent
                   Through: Ms. Geeta, Advocate.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

      %            08.03.2017

1.    On    the   first   call,   none   was   present   on    behalf   of   the

appellant/defendant. In the interest of justice, the matter was passed over. The position remains the same even on the second call.

2. A perusal of the order sheets shows that on 25.11.2016, an interim order was granted in favour of the appellant/defendant subject to his depositing the entire decretal amount with upto date interest within six weeks. As per the Registry, the appellant/defendant has failed to deposit any amount. Further, none had appeared on behalf of the appellant/defendant before the learned Registrar (Appellate) on 23.1.2017 and 03.3.2017.

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

HIMA KOHLI, J MARCH 08, 2017/ap