Yashwant Singh vs Uoi And Ors
2016 Latest Caselaw 2746 Del

$~R-101.

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 2066/2007

       YASHWANT SINGH                                        ..... Petitioner
                   Through: None

                         versus

       UOI AND ORS                                   ..... Respondents
                         Through: Dr. Ashwani Bhardwaj, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

% 07.04.2016

1. The present case has remained on the regular board since 19.02.2016. It was taken up on 03.03.2016, 15.03.2016 and 16.03.2016. However, none had appeared for the petitioner. On 16.03.2016, counsel for the respondents had stated that he had informed Mr. Alok Kishore, counsel for the petitioner about the pendency of this case and he had sought some accommodation. The same submission was made by counsel for the respondents on 28.03.2016, when none had appeared for the petitioner.

2. Today, counsel for the respondents states that Mr. Alok Kishore, counsel for the petitioner had informed him that as his client has not been contacting him, he does not propose to appear in the case.

3. It appears that the petitioner is not interested in prosecuting the present petition, which is accordingly dismissed in default and for non- prosecution.

HIMA KOHLI, J

SUNIL GAUR, J APRIL 07, 2016 rkb