Bml Advertising Limited Through ... vs M/S Ayaan Foods & Ors.
2021 Latest Caselaw 2184 Del

                          $~4
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 378/2021
                                 BML ADVERTISING LIMITED THROUGH ITS
                                 AUTHORIZED REPRESENTATIVE     ..... Petitioner
                                              Through: None

                                                    versus

                                 M/S AYAAN FOODS & ORS.         ..... Respondents
                                              Through: None
                                 CORAM:
                                 HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                    O R D E R (ORAL)

% 13.08.2021 (Video-Conferencing)

C .HARI SHANKAR, J .

1. There is no appearance on behalf of either of the parties.

2. Nor was there any appearance on the last date of hearing either.

3. Notice could not be issued in this case as process fees were also not filed.

4. It appears that the petitioner is not serious in prosecuting the matter. The petition is dismissed for default and non-prosecution.

C.HARI SHANKAR, J AUGUST 13, 2021/gj Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:15.08.2021 19:21:13