Naik Kuldeep vs Union Of India And Ors
2016 Latest Caselaw 3067 Del

$~8.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1804/2013
      NAIK KULDEEP                                 ..... Petitioner
                          Through: None

                          versus

      UNION OF INDIA AND ORS               ..... Respondents
                    Through: Dr. Ashwani Bhardwaj, Advocate

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

                          ORDER

% 28.04.2016

1. The case was passed over on the first call as none was present on behalf of the petitioner. Same is the position on the second call. It is pertinent to note that none had appeared for the petitioner on the last date of hearing, i.e., on 17.02.2016.

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 28, 2016 rkb