Delhi High Court - Orders
Pramod Kumar Sharma (Deceased) Thr Lrs vs Pradeep Kumar Sharma on 2 February, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:04.02.2022
03:21:38
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 92/2019
PRAMOD KUMAR SHARMA (DECEASED) THR
LRS ..... Appellant
Through: None
versus
PRADEEP KUMAR SHARMA ..... Respondent
Through: Mr. Manish Makhija, Advocate
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 02.02.2022
1. This hearing has been done through video conferencing.
2. On the previous dates of hearing, being 13th September, 2019, 19th February, 2020 and 6th October, 2021, none had appeared on behalf of the Appellant. Accordingly, vide order dated 6th October, 2021, ld. Counsel for the Respondent was directed to inform the ld. Counsel for the Appellant, Mr. Abhimanyu Mahajan of the next date.
3. It appears that ld. Counsel for the Respondent has been unable to inform Mr. Mahajan. Even today, none appears for the Appellant.
4. In the interest of justice, let Court notice be issued to Appellants as also the counsel - Mr. Abhimanyu Mahajan.
5. List for hearing on 5th July, 2022.
6. It is made clear that if there is no appearance of the Appellant on the next date, the matter would be liable to be dismissed for non-prosecution.
PRATHIBA M. SINGH, J FEBRUARY 2, 2022/mw/MS