Bombay High Court
Capt.Naunihal Singh Gill vs Balakrishnan Manikandan And 2 Ors on 4 December, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
2025:BHC-OS:23516
28-S-1251-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
SUIT NO. 1251 OF 2019
CAPT. NAUNIHAL SINGH GILL )...PLAINTIFF
V/s.
BALAKRISHNAN MANIKANDAN AND OTHERS )...DEFENDANTS
WITH
NOTICE OF MOTION NO. 2338 OF 2019
IN
SUIT NO. 1251 OF 2019
None for the Plaintiff.
None for the Defendants.
CORAM : ABHAY AHUJA, J.
DATE : 4th DECEMBER 2025
P.C. :
1. None for the Plaintiff.
2. On 18th August 2025 also, none had appeared and the following order was passed :
"1. None for the Plaintiff.
2. It is observed from the remark column of the cause-list that the Suit has been dismissed for non-compliance of Rule 87 of the High Court (Original Side) Rules, 1980 as regards Defendant no.3. As regards Defendants no.1 and 2, the Suit has been transferred to the list of undefended Suits.
3. However, since none appears for the Plaintiff, list on 8 th October 2025.avk 1/2 ::: Uploaded on - 05/12/2025 ::: Downloaded on - 06/12/2025 00:26:31 :::
28-S-1251-2019.doc
4. It is made clear that if none appears for the Plaintiff on the next date, this Court will consider dismissing the Suit."
3. In paragraph 4 of the earlier order it was made clear that if none appears for the Plaintiff on the next date, this Court would consider dismissing the Suit.
4. Since none appears for the Plaintiff today, the Suit stands dismissed. The connected Notice of Motion also to stand disposed.
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