Foreign Post Packer Association ... vs Union Of India & Ors.
2011 Latest Caselaw 3322 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+              WRIT PETITION (CIVIL) NO. 861 OF 2007


                                     Date of Pronouncement: July 13, 2011


       Foreign Post Packer Association (Regd.) & Ors.
                                                               ..... Petitioner
                            Through       None.

                       versus


       UNION OF INDIA & ORS.                            ..... Respondents
                      Through             None.


       CORAM:

       HON'BLE MR. JUSTICE ANIL KUMAR
       HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA


1.     Whether Reporters of local papers may be allowed to see the
       judgment?                                                 No
2.     To be referred to the Reporter or not?                               No
3.     Whether the judgment should be reported in the Digest?               No

ANIL KUMAR, J. (ORAL)

1. No one is present on behalf of the parties.

2. On 11.07.2011, counsel for the petitioner, on

instructions, had stated that the petitioners did not want to pursue

the petition as the relief sought has already been granted to the

petitioner. Counsel had, however, sought time to file an affidavit in

respect thereof.

3. A perusal of the record reveals that the affidavit to the

effect that the petitioners do not want to pursue the petition has not

been filed.

4. In the circumstances, the writ petition is dismissed in

default and for non-prosecution.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

July 13, 2011 rd