Delhi High Court - Orders
Rajat Kumar Yadav vs Ramesh Chander Gupta on 14 March, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 464/2016, CM APPL. 18045/2016 (Interim Relief) and
CRL.M.A. 12006/2016 (U/s 340 CrPC)
RAJAT KUMAR YADAV ..... Petitioner
Through: None
versus
RAMESH CHANDER GUPTA ..... Respondent
Through: Mr. Sachin Gupta and Mr. Anshul
Saxena, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 14.03.2023
1. Present none for the petitioner.
2. It is noted that the petitioner has remained unrepresented even on the last date of hearing.
3. In view of the above, the present petition is dismissed in default for non-prosecution alongwith the pending applications.
MANOJ KUMAR OHRI, J MARCH 14, 2023 na Digitally Signed By:SANGEETA ANAND Signing Date:16.03.2023 15:40:13