Sunil Kumar Sadh vs Govt Of Nct Delhi And Ors
2015 Latest Caselaw 8895 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      TEST.CAS. 110/2011 & IA No.20562/2011
       SUNIL KUMAR SADH                          ..... Petitioner
                     Through : Mr. Amit Anand Tiwari, Advocate


                         versus

       GOVT OF NCT DELHI & ORS             ..... Respondents
                     Through : Mr. Abhinav Singh with
                     Mr. Vinod Kumar Goyal, Advocate for R-1.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 30.11.2015

1. The petition has been placed before the Court by the learned

Joint Registrar, who has recorded in the order dated 18.9.2015 that

after discharging learned counsel for the petitioner, Mr. Amit Anand

Tiwari, Advocate in terms of the prayer made by him in IA

No.16574/2014, none was present on behalf of the petitioner. Same

is the position today.

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

present petition, which is accordingly dismissed for non-prosecution

alongwith the pending application.

HIMA KOHLI, J NOVEMBER 30, 2015 sk/ap