Shri Jaidev Singh vs Union Of India & Ors.
2011 Latest Caselaw 5465 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+              WRIT PETITION (CIVIL) NO. 4112 OF 1999


                                 Date of Decision: November 14, 2011


       SHRI JAIDEV SINGH
                                                       ..... Petitioner

                           Through:   None.

                      versus

       Union of India & Ors.
                                                     ..... Respondents
                           Through:   Mr. Anuj Aggarwal, Advocate


       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. Learned counsel for the respondent has contended that

the petitioner had expired on 1st November, 1999.

2. The notices were issued to the petitioner pursuant to

order dated 8th August, 2011. The notice has come back unserved

with the report that the petitioner had expired about eight years

back.

3. No application has been filed for substitution by the

legal representative of the deceased petitioner. The petition has

abated.

4. The petition is dismissed as abated and the Rule is

discharged.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

NOVEMBER 14, 2011 sl