Santosh Satappa Madilagekar vs Union Of India And Ors
2016 Latest Caselaw 1064 Del

$~R-47.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 3391/2006

      SANTOSH SATAPPA MADILAGEKAR                     ..... Petitioner
                    Through: None

                        versus


      UNION OF INDIA AND ORS                     ..... Respondents
                     Through: Ms. Abha Malhotra, CGSC

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

                        ORDER

% 10.02.2016

1. The matter has remained pending in the regular cause list since

25.01.2016. However, none has appeared for the petitioner on

29.01.2016. Same is the position today.

2. Learned counsel for the respondents states that she had made

efforts to contact Mr. S.K. Kaushal, counsel for the petitioner to inform

him about the pendency of the case but on perusing the records, it has

transpired that the counsel for the petitioner is based in Ambala and

there is no telephone number mentioned in the records to enable her

to contact the learned counsel.

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 FEBRUARY 10, 2016 rkb