Delhi High Court - Orders
Vakeel Ahmed vs Kamlesh Gupta on 17 February, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~advance 44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 26/2019 and CM APPL. No. 5159/2019
VAKEEL AHMED ..... Appellant
Through : None.
versus
KAMLESH GUPTA ..... Respondent
Through : None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 17.02.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. There is no appearance on behalf of the appellant. 1.1. It appears that the appellant is not interested in prosecuting the matter, as is evident from a perusal, of the order dated 01.11.2019.
2. List the matter on 21.05.2021 with a note, that if there is no appearance, on behalf of the appellant, on the next date of hearing, the appeal will be dismissed for non-prosecution.
RAJIV SHAKDHER, J FEBRUARY 17, 2021 tr Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:19.02.2021 20:49:34