Harpreet Kaur And Anr vs M/S Fullerton India Credit Co. Ltd
2017 Latest Caselaw 5003 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 7326/2017
      HARPREET KAUR AND ANR                                ..... Petitioners
                  Through: None
          versus

      M/S FULLERTON INDIA CREDIT CO. LTD                   ..... Respondent
                   Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA

                          ORDER

% 12.09.2017

1. The matter was passed over on the first call. Even on the second call, none is present on behalf of the petitioner. On the last date of hearing, learned counsel for the petitioner was directed to file copies of the orders passed by the DRAT subsequent to 10.07.2017. The said orders have also not been filed. It appears that the petitioner is not interested in prosecuting the case.

2. The writ petition is dismissed in default as also for non-prosecution.

HIMA KOHLI, J

DEEPA SHARMA, J SEPTEMBER 12, 2017/pk