Hari Singh vs Union Of India Thr. Dg. Bsf
2016 Latest Caselaw 698 Del

$~R-28
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 20102/2005
     HARI SINGH                    ..... Petitioner
                     Through: None

                        versus

      UNION OF INDIA THR. DG. BSF               ..... Respondents
                     Through: Mr. Ashwani Bhardwaj, Advocate
      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. Efforts have already been made by

counsel for the respondents to contact counsel for the petitioner, but it

is stated that he is not available at the address mentioned in the

petition.

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/ap