Kalash Chander vs Union Of India Thr. Dg. Bsf
2016 Latest Caselaw 697 Del

Citation : 2016 Latest Caselaw 697 Del
Judgement Date : 29 January, 2016

Delhi High Court

Kalash Chander vs Union Of India Thr. Dg. Bsf on 29 January, 2016

Author: Hima Kohli

$~R-33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 22193/2005
     KALASH CHANDER                   ..... Petitioner
                     Through: None

                        versus

      UNION OF INDIA THR. DG. BSF               ..... Respondents
                     Through: Ms. Barkha Babbar, CGSC
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUTICE SUNIL GAUR
                     ORDER

% 29.01.2016

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

since the week commencing from 20.1.2016. However, none has

appeared for the petitioner.

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 29, 2016 sk

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