Const. Hans Raj vs Union Of India & Anr.
2016 Latest Caselaw 794 Del

$~R-6.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 9427/2005

      CONST. HANS RAJ                                  ..... Petitioner
                    Through: None


                        versus


      UNION OF INDIA & ANR.                      ..... Respondents
                     Through: Ms. Saahila Lamba, Advocate

      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 since 12.01.2016. However, none has appeared for the

petitioner on 18.01.2016. Same was the position on 01.02.2016.

Counsel for the respondents was requested to give a written intimation

of the pendency of this case to the counsel for the petitioner.

2. Ms. Saahila Lamba, learned counsel for the respondents hands

over a copy of the letter dated 29.01.2016 addressed to the counsel

for the petitioner and sent by speed post on the same day. Despite the

same, none is present on behalf of the petitioner.

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 02, 2016 rkb