Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 268/2014
SMC PNEUMATICS (INDIA) PVT. LTD. & ANR...... Appellants
Through : None.
versus
JOGESH KWATRA ..... Respondent
Through : Mr. Munish Kumar Singh, Advocate
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
O R D E R
% 23.09.2016
1. The case was passed over on the first call as none was present for the
appellant. At that stage, counsel for the respondent had drawn the attention
of the Court to the statement made by Mr. Rajesh Chanana, Authorized
Representative of the appellant company before the Joint Registrar on
14.9.2016 to the effect that since the respondent has expired, the appellant
intends to withdraw the present appeal. In view of the submission made by
the counsels for the parties, the Joint Registrar has placed the matter before
this Court.
2. On the second call, the position remains the same. It is 3.15 PM, but
none is present for the appellant.
3. It appears that the appellant is not interested in prosecuting the
present appeal, which is accordingly dismissed in default and for non-
prosecution.
HIMA KOHLI, J
SEPTEMBER 23, 2016/ sk/rkb