Tul Bahadur Biswakarma vs Uoi And Ors
2016 Latest Caselaw 2749 Del

$~R-125
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 7941/2007
     TUL BAHADUR BISWAKARMA                        ..... Petitioner
                      Through: None
                      versus
     UOI AND ORS                                   ..... Respondents
                      Through: Ms. Barkha Babbar, Advocate
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
     HON'BLE MR. JUSTICE SUNIL GAUR
                      ORDER

% 07.04.2016

1. The present matter has remained on the regular board since 11.03.2016. The same was taken up for hearing on 15.03.2016, 16.03.2016 and 28.03.2016 but none had appeared for the petitioner. On 28.032016, counsel for the respondents had handed over a copy of the letter dated 15.03.2016, dispatched by speed post to the counsel for the petitioner, intimating him about the pendency of this case. Despite the same, none had appeared for the petitioner. Same is the position even today.

2. 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