Raghuraj Singh vs Uoi & Ors.
2012 Latest Caselaw 215 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI


+                          WP(C) No.9089/2011


%                      Date of Decision: 11.01.2012


Raghuraj Singh                                            .... Petitioner


                     Through Nemo


                               Versus


UOI & Ors.                                          .... Respondents


                     Through Mr. Sumeet Pushkarna and Mr. Gaurav
                             Varma, Advocates


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



ANIL KUMAR, J.

* No one is present on behalf of the petitioner though the matter

has been passed over once.

No one had appeared even on 23rd December, 2011, however,

in the interest of justice no adverse order was passed against the

petitioner and the matter had been adjourned for today.

Since no one has appeared on behalf of the petitioner, this

Court is left with no option but to dismiss the writ petition in default

of appearance of the petitioner and his counsel.

The writ petition is, therefore, dismissed in default.

ANIL KUMAR, J.

J.R.MIDHA, J.

JANUARY 11, 2012 rs