PREM WATI SAINI Vs. SURESH CHAND SAINI

JUDGEMENT

(1.) THE case is being taken up today as 23rd January, 2015 was declared a holiday.

(2.) THE present suit has been placed before the Court by the Joint Registrar with an observation that none has been appearing for the parties. Further, though two weeks' time was granted to the plaintiff, vide order dated 30.7.2014. to conclude admission/denial of documents subject to payment of costs, steps have not been taken by the plaintiff to deposit the costs or to conclude the admission/denial of documents.

(3.) A perusal of the order sheets reveals that the plaintiff's counsel has been quite indifferent in pursuing the present case. Vide order dated 2.7.2014, the Joint Registrar had recorded that none was present on behalf of either side, despite being granted a pass over. Accordingly, the suit was directed to be placed before the Court on 30.7.2014.