Puran Chander vs Union Of India & Ors
2016 Latest Caselaw 1358 Del

$~R-53.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 6067/2006
      PURAN CHANDER                                   ..... Petitioner
                        Through: None

                        versus

      UNION OF INDIA & ORS                      ..... Respondents
                     Through: Dr. Ashwani Bhardwaj, Advocate for
                     Ms. Archana Gaur, Advocate

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

                        ORDER

% 19.02.2016

1. The present case has been reflected in the regular cause list

since 25.01.2016. On 09.02.2016, when none had appeared for the

petitioner, Ms. Archana Gaur, learned counsel for the respondents had

stated that she shall convey the pendency of this case to Mr. S.K.

Anand, counsel for the petitioner. It was also directed that the case be

listed in the week commencing from 15.02.2016. On 17.02.2016, yet

again, none had appeared for the petitioner. Dr. Ashwani Bhardwaj,

proxy counsel appearing for the counsel for the respondents had

sought an adjournment on the ground that the arguing counsel,

Ms.Gaur was indisposed.

2. Today, Dr. Bhardwaj states that Ms. Archana Gaur, Advocate

had duly conveyed the pendency of this case to Mr. S.K. Anand,

Advocate, who had informed her as also him that the client has taken

the brief back.

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 19, 2016 rkb