Neetu Rani & Ors vs Kishan Devi @ Kishori Devi
2026 Latest Caselaw 2144 Del

Citation : 2026 Latest Caselaw 2144 Del
Judgement Date : 10 April, 2026

[Cites 0, Cited by 0]

Delhi High Court

Neetu Rani & Ors vs Kishan Devi @ Kishori Devi on 10 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~3 (Appellate)
                  *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         RFA 470/2015
                            NEETU RANI & ORS                                 .....Petitioners
                                          Through:

                                              versus

                            KISHAN DEVI @ KISHORI DEVI                      .....Respondent
                                          Through:
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                                         O R D E R (ORAL)

% 10.04.2026

REVIEW PET. 222/2024, CM APPL. 14022/2025, CM APPL. 14023/2025 & CM APPL. 14024/2025

1. There was no appearance on behalf of the review petitioner on the last date of hearing. We had specifically directed that the matter would be listed in the afternoon session today with the observation that if none appeared, the matter could be dismissed for default and non- prosecution.

2. There is no appearance on behalf of the review petitioner today either. As such, the review petition is dismissed for default and non- prosecution.

C. HARI SHANKAR, J.

                            APRIL 10, 2026/yg




                     RFA 470/2015                                                  Page 1 of 1 Digitally Signed By:C
KUMAR                                                                                           HARI SHANKAR
Signing Date:13.04.2026                                                                         Signing Date:13.04.2026
15:19:14                                                                                        15:18:14