Delhi High Court - Orders
Pratibha Verma vs Govt Of Nct Of Delhi & Anr on 10 April, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2852/2019
PRATIBHA VERMA ..... Petitioner
Through: None.
versus
GOVT OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Manoj Pant, APP for the State.
SI Kamal, P.S. Kotta Mubarak Pur.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 10.04.2023
1. Petitioner has not complied with order dated 29.08.2022, despite last opportunity given.
2. Respondent no. 2 was not served.
3. No one is present on behalf of the petitioner in first call. No one is present on behalf of the petitioner in second call as well.
4. It appears that the petitioner is not interested to pursue the matter any further.
5. Accordingly, the present petition stands dismissed for non- prosecution.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J APRIL 10, 2023 MR Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:12.04.2023 16:56:28