Uoi & Ors. vs I.Yeshudanam
2011 Latest Caselaw 3346 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+              WRIT PETITION (CIVIL) NO.6003/2010


                                        Date of Decision: July 14, 2011

       UOI & ORS.                             ...... Petitioners
                          Through     None.


               versus


       I. YESHUDANAM                          ..... Respondent
                     Through  None.
       CORAM:
       HON'BLE MR. JUSTICE ANIL KUMAR
       HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA


ANIL KUMAR, J. (ORAL)

1. No one is present on behalf of the petitioner though the

matter was passed over once.

2. Office report indicates that the notice could not be

issued as the process fee and the address were not filed by the

petitioners.

3. On 6th April, 2011, it had transpired that the notice was

not issued pursuant to the order dated 21st January, 2011 as the

steps were not taken by the petitioner.

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

default and for non-prosecution.

CM No.11820/2010

5. Since the main petition has been dismissed in default

and for non-prosecution, this application does not survive and the

same is dismissed. The interim order dated 6th September, 2010 is

vacated.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

JULY 14, 2011 dr