Delhi High Court - Orders
Fiitjee Ltd. & Anr vs Benneet And Coleman & Co. & Ors on 9 March, 2026
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 973/2002 and I.A. 4918/2002, I.A. 10062/2002 and I.A.
11145/2002
FIITJEE LTD. & ANR. .....Plaintiffs
Through:
versus
BENNEET AND COLEMAN & CO. & ORS. .....Defendants
Through: Mr. Ashish Verma and Mr. Akhil
Ranganathan, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 09.03.2026
1. The present matter has been placed before this Court by the learned Joint Registrar vide his order dated 16.02.2026.
2. Perusal of the last order shows that the matter was at the stage of summoning of witnesses, however, no steps were taken by the plaintiffs for summoning of witnesses.
3. Record further reflects that even on the previous date, there was no appearance on behalf of the plaintiffs, nor any steps with regard to leading further evidence were taken by the plaintiffs.
4. This Court has perused the previous three orders dated 15.12.2025, 19.01.2026 and 16.02.2026. On the said dates, there was no appearance on behalf of the plaintiffs.
5. Even today, none appears on behalf of the plaintiffs when the matter This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/03/2026 at 21:09:23 is called out.
6. In view of the above, suit is dismissed-in-default as well as for non- prosecution.
7. Pending applications stand disposed.
VIKAS MAHAJAN, J MARCH 9, 2026/jg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/03/2026 at 21:09:23