S.C. Singh vs Union Of India & Anr.
2016 Latest Caselaw 792 Del

$~R-34.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 22998/2005

      S.C. SINGH                                    ..... Petitioner
                       Through: None


                       versus


      UNION OF INDIA & ANR.                      ..... Respondents
                     Through: Mr. Ajay Digpaul, CGSC

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

                       ORDER

% 02.02.2016

1. The present case has been reflected as pending in the regular

cause list w.e.f. 21.01.2016. As none was present on behalf of the

petitioner on the said date, counsel for the respondents was requested

to contact the counsel for the petitioner and inform him about the

pendency of this case. Subsequently, on 01.02.2016, counsel for the

respondents had handed over proof of dispatch of intimation letter to

the petitioner and his counsel. However, none had appeared for the

petitioner on the said date or even prior thereto on 22.01.2016 and

29.01.2016.

2. 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 02, 2016 rkb