Jai Singh Gusain vs Uoi & Ors.
2012 Latest Caselaw 1472 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Date of Decision:        1st March, 2012
+                            W.P.(C) NO.2743/1999

       JAI SINGH GUSAIN                                 ...        Petitioner

                                         versus

       UOI & ORS.                                  ...        Respondents

Advocates who appeared in this case:
For the Petitioner      :            None.
For Respondent          :            Mr. M.P. Singh, Advocate with
                                     Mr. Bhopender Sharma, BSF.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.(Oral)

1.             No one was present on behalf of the petitioner and, therefore, the
matter was passed over.

2.             Even after pass over, no one has appeared on behalf of the petitioner.
Perusal of the record reveals that no one had appeared on behalf of the petitioner
even on 2nd February, 2012. In the circumstances, this Court is left with no option
but to dismiss the writ petition in default of appearance of the petitioner or his
counsel.

3.             The writ petition is dismissed in default.



                                          ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J. March 01, 2012 dr