Sep Raghbir Singh vs Union Of India & Ors
2016 Latest Caselaw 1450 Del

$~9.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 961/2014 and CRL.M.A. 11270/2015
     SEP RAGHBIR SINGH                        ..... Petitioner
                     Through: None

                        versus

      UNION OF INDIA & ORS                      ..... Respondents
                     Through: Ms. Barkha Babbar, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 23.02.2016

1. Counsel for the respondents seeks further time to make

compliances of the order dated 14.10.2015 on the ground that after

the said date, the petitioner had applied to the respondents for

seeking premature retirement on compassionate ground, which has

recently been allowed. It is perhaps for the said reason that none is

present on behalf of the petitioner today.

2. The present petition is dismissed in default and for non-

prosecution alongwith the pending application.

HIMA KOHLI, J

SUNIL GAUR, J FEBRUARY 23, 2016 rkb