Shri Dhanpat Singh vs Union Of India & Ors.
2011 Latest Caselaw 5423 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           WP(C) No.3316/1998

%                       Date of Decision: 09.11.2011

Shri Dhanpat Singh                                         .... Petitioner

                      Through Nemo


                                 Versus

Union of India & Ors.                                  .... Respondents

                      Through   Mr. Ashwani Bhardwaj and Ms. Sonia
                                Sharma, Advocates


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

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

ANIL KUMAR, J.

* The learned counsel for the respondent, on the basis of an

advance copy of the application for bringing on record the legal

representatives of deceased petitioner, contends that the petitioner Sh.

Dhanpat Singh had died on 11th February, 2011.

The learned counsel for the respondents contends that this fact

was brought to the notice of the Court even on 26th September, 2011.

However, no application for bringing on record, the legal representatives

of deceased petitioner has been filed.

No one had appeared on behalf of the petitioner on 26th

September, 2011. Today also, no one has appeared on behalf of the

petitioner despite the matter having been passed over once.

In the circumstances, the petition is dismissed.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

NOVEMBER 09, 2011.

rs