Si Mahinder Singh vs Union Of India & Ors.
2012 Latest Caselaw 844 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                             WP(C) No.7707/1999

%                         Date of Decision: 07.02.2012

SI Mahinder Singh                                            .... Petitioner

                     Through Nemo

                                    Versus

Union of India & Ors.                                     .... Respondents

                     Through Ms.Barkha Babbar, Advocate
                             Sh.Bhupender                         Sharma,
                             Dy.Commandant

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

ANIL KUMAR, J.

* Ms.Barkha Babbar, learned counsel for the respondent/UOI, states

that she has been orally instructed by Sh.Bhupender Sharma,

Dy.Commandant that a person was deputed to ascertain about the

petitioner. The said person went to the premises of the petitioner, SI

Mahender Singh, where his wife had intimated him that petitioner had died

on 31st May, 2007.

No one is present on behalf of the petitioner, nor any application has

been filed for substitution by legal representatives, if any. The writ petition

is, therefore, dismissed in default.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

February 07, 2012 vk