Charanjit Singh Aulakh vs Director General Cisf Hq.
2016 Latest Caselaw 1496 Del

$~R-66
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 10435/2006
      CHARANJIT SINGH AULAKH                          ..... Petitioner
                       Through: None.
                       Versus
      DIRECTOR GENERAL CISF HQ.                       .....Respondents
                       Through: Mr. Manu Padalia, proxy counsel for
                       Mr. Ankur Chibber, 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 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, the Court was informed that counsel for the petitioner had been duly intimated about the pendency of the present case. Despite the same, none was present for the petitioner on 23.2.2016. Same is the position even today.

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 24, 2016/sk