H.C.Verma vs Union Of India & Ors.
2012 Latest Caselaw 1420 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+             WRIT PETITION (CIVIL) NO. 3388 OF 1999

                                            Date of Decision: 29.02.2012

H.C. VERMA                                              .... Petitioner

              versus

UNION OF INDIA & ORS.                                  ..... Respondents


Advocates who appeared in this case:

For the Petitioner        :      None
For the Respondents       :      Ms. Gita Sharma & Ms. Priya
                                 Singh, Advocates

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

ANIL KUMAR, J. (ORAL)

No one was present on behalf of the petitioner when the matter was called, and therefore, it was passed over. Even after pass over, no one is present on behalf of the petitioner.

The record also reveals that no one had appeared on behalf of the petitioner on 8th August, 2011, 2nd November, 2011 and 4th January, 2012. The court notice was issued to the petitioner and his counsel Shri Vikas Kumar. Court notice has been served to his counsel, however he is not present.

In the circumstances, this Court has no option but to dismiss the petition in default of appearance of the petitioner or his counsel.

The petition is, therefore, dismissed in default.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

February 27, 2012 rd