Ex. Rfn Om Lat vs Union Of India & Ors.
2012 Latest Caselaw 192 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                     WP(C) No.5747/2011 & CM No.11702/2011

%                          Date of Decision: 10.01.2012


Ex. RFN Om Lat                                                .... Petitioner

                         Through   Nemo

                                   Versus

Union of India & Ors.                                     .... Respondents

                         Through Ms.Kanika Agnihotri      &   Mr.Parikshit
                                 Kumar, Advocates


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE J.R.MIDHA

ANIL KUMAR, J.

* On the first call, a pass-over was prayed on behalf of the counsel

for the petitioner on the ground that the counsel has been held up in

the traffic jam. On second call, still the counsel for the petitioner was

not available. The matter was passed over again. On the third call,

again no one has appeared on behalf of the petitioner. It is now 13:00

hrs.

The record also reveals that the show cause notice has not been

issued in the matter and the matter has been adjourned since 10th

August, 2011 at the instance of the counsel for the petitioner.

In the circumstances, this Court is left with no option but to

dismiss the writ petition in default of appearance of the petitioner and

his counsel.

Dismissed in default.

ANIL KUMAR, J.

J.R.MIDHA, J.

January 10, 2012 rs