NARESH KUMAR Vs. SUNITA AND ORS

JUDGEMENT

(1.) In this appeal, notice of motion was issued as far back on 13.2.2008 thereafter, following orders have been passed: -

(2.) Today, again a request for adjournment has been made on behalf of the appellant in order to file fresh address of respondent No. 1 for the purpose of her service. The Court cannot keep on waiting for the completion of service of the appeal indefinitely as already various opportunities have been granted in this regard. Therefore, it is presumed that the appellant is not interested in pursing the appeal and hence, the same is dismissed for non-prosecution.