Roshan Lal vs Union Of India And Ors
2016 Latest Caselaw 629 Del

Citation : 2016 Latest Caselaw 629 Del
Judgement Date : 28 January, 2016

Delhi High Court

Roshan Lal vs Union Of India And Ors on 28 January, 2016

Author: Hima Kohli

$~R-17.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 12448/2005
     ROSHAN LAL                       ..... Petitioner
                     Through: None

                        versus

      UNION OF INDIA AND ORS                          ..... Respondents
                     Through: None

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

                        ORDER

% 28.01.2016

1. The present petition has been reflected in the regular cause list

w.e.f. 19.01.2016. However, none has appeared for the petitioner on

19.01.2016, 21.01.2016 and 22.01.2016. Same is the position today.

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 JANUARY 28, 2016 rkb

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