Vineet Chaudhri vs R.K. Dawar And Ors
2015 Latest Caselaw 404 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+            IPA 1/2015 and I.A. 204-206/2015

                                              Decided on: 15.01.2015
IN THE MATTER OF
VINEET CHAUDHRI                                        ..... Petitioner
                        Through: None
                        versus

R.K. DAWAR AND ORS                                   ..... Respondents
                  Through: None
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (ORAL)

1. The present petition was renotifed on 09.01.2015 as none was

present on behalf of the petitioner. Same is the position today.

2. A perusal of the paper book reveals that the present petition

was filed as long back as on 24.01.2012, whereafter it was returned

by the Registry under objections on several occasions and it was

re-filed from time to time. The petition was finally re-filed on

03.11.2014 and yet again, the Registry had pointed out certain

defects and the petitioner was called to meet the concerned officer,

but the objections have remained pending. The petition has been

listed with the objections raised by the Registry.

3. It appears that the petitioner is not interested in prosecuting

the present petition, which is accordingly dismissed in default and

for non-prosecution alongwith the pending application.

(HIMA KOHLI) JUDGE JANUARY 15, 2015/rkb