Gentleman Cadet Vipin Babu vs Union Of India & Ors
2016 Latest Caselaw 1492 Del

$~R-69
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 11016/2006
      GENTLEMAN CADET VIPIN BABU                         ..... Petitioner
                  Through: None.

                      Versus

      UNION OF INDIA & ORS                 .....Respondents
                    Through: Dr. Ashwani Bhardwaj, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 24.02.2016

1. The present case has been reflected in the regular cause list since 03.02.2016. However, none had appeared for the petitioner.

2. On 12.2.2016, learned counsel for the respondents was requested to give a written intimation of the pendency of the present case to the counsel for the petitioner. When the matter was taken up on 19.2.2016, Dr. Bhardwaj had appeared as a proxy counsel for Ms. Anjana Gosain, Advocate and had requested for some time to inform counsel for the petitioner about the pendency of the present case.

3. Today, Dr. Bhardwaj states that he had duly intimated the counsel for the petitioner about the pendency of the present case.

4. Pertinently, when the matter was taken on 23.2.2016, yet again none was present for the petitioner.

5. 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 24, 2016 sk