Col. R.S. Upadhyay vs Uoi & Ors.
2012 Latest Caselaw 474 Del

Citation : 2012 Latest Caselaw 474 Del
Judgement Date : 23 January, 2012

Delhi High Court

Col. R.S. Upadhyay vs Uoi & Ors. on 23 January, 2012

Author: Anil Kumar

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                      +       W.P.(C)No.368/2012

%                              Date of decision: 23rd January, 2012

COL. R.S. UPADHYAY                                      ..... Petitioner
               Through : None.

                     versus

UOI & ORS.                                      ..... Respondents
                     Through : Mr. Ankur Chhibber, Advocate.

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

ANIL KUMAR, J.

1. No one is present on behalf of the petitioner. No one was

present on behalf of the petitioner even on 18th January, 2012.

However, in the interest of justice, no adverse order was

passed against the petitioner on that day.

2. In the circumstances, the writ petition is dismissed in

default.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 23, 2012 aj

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