Jeet Ram vs Union Of India & Ors
2016 Latest Caselaw 1494 Del

$~R-68
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 10953/2006

      JEET RAM                                             ..... Petitioner
                          Through: None.

                     Versus

      UNION OF INDIA & ORS                 .....Respondents
                    Through: Ms. Saahila Lamba, 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 has been appearing 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, Ms. Lamba, learned counsel for the respondents informed the Court that she had dispatched a letter to the counsel for the petitioner intimating her about the pendency of this case. Despite the same, none was present for the petitioner on 23.2.2016. Same is the position even today.

3. Todady, Ms.Lamba hands over a copy of the letter dispatched by speed post to the counsel for the petitioner, which is taken on record.

4. 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