Uoi vs Naresh Kumar & Ors.
2011 Latest Caselaw 1982 Del

 *               IN THE HIGH COURT OF DELHI AT NEW DELHI

 +                            W.P. (C) No.20307/2005

%                           Date of Decision: 06.04.2011

UOI                                                              .... Petitioner

                         Through   Nemo

                                     Versus

Naresh Kumar & Ors.                                           .... Respondents

                         Through   Mr. A.K. Singh, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.     Whether reporters of Local papers may be                    NO
       allowed to see the judgment?
2.     To be referred to the reporter or not?                      NO
3.     Whether the judgment should be reported in                  NO
       the Digest?


ANIL KUMAR, J.

*

No one is present on behalf of the petitioner.

The learned counsel for the respondents has also pointed out that

the entire record of the Central Administrative Tribunal has not been

filed by the petitioner along with the writ petition. Learned counsel has

drawn our attention to the rejoinder filed by the respondent in the year

2004 and some of the misc. applications filed before the Tribunal,

copies of which have not been filed along with the writ petition. It is

also contended that copies of some of the documents have also not been

filed.

The writ petition is, therefore, dismissed in default and for non-

prosecution.

The interim order dated 21st October, 2005 is also vacated.

ANIL KUMAR, J.

April 06, 2011                                     VEENA BIRBAL, J.
'rs'