Delhi High Court - Orders
Neeta H Desai vs Jindal Menthol & Investments Ltd & Anr on 22 September, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3466/2014 & CRL.M.A. 11986/2014 (Stay)
NEETA H DESAI ..... Petitioner
Through: None.
versus
JINDAL MENTHOL & INVESTMENTS LTD & ANR
..... Respondents
Through: Counsel (appearance not given).
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 22.09.2023
1. None appears on behalf of the petitioner.
2. There was no appearance on behalf of the petitioner on the last date of hearing, i.e., 20.04.2023, as well.
3. In view of the above, the present petition is dismissed in default for non-prosecution and disposed of accordingly.
4. Pending application(s), if any, also stand disposed of.
AMIT SHARMA, J SEPTEMBER 22, 2023/bsr This is a digitally signed order.
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