Mr.Anand Ballabh Dobhal vs The Union Of India & Ors.
2012 Latest Caselaw 1994 Del

       *      IN THE HIGH COURT OF DELHI AT NEW DELHI


%                        Date of Decision: 22.03.2012

+                        W.P.(C) No.4119/1999


Mr.Anand Ballabh Dobhal                         ...       Petitioner

                                 versus

The Union of India & Ors.                        ...      Respondents


Advocates who appeared in this case:

For the Petitioner : None.
For Respondents : Ms.Barkha Babbar.


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

ANIL KUMAR, J.

No one has been appearing on behalf of the petitioner.

This Court had issued Court notice to the petitioner by order

dated 8th August, 2011. The Court notice was issued at the address of

the petitioner on the record could not be served. The Court notice could

not be served on the address given by the respondents. The Court

notice has come back unserved with different remarks.

The Court notice issued to the learned counsel for the petitioner

has also remained unserved.

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

dismiss the writ petition in default of appearance of the petitioner or his

counsel.

The writ petition is, therefore, dismissed in default.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 22, 2012 vk