Kartar Singh vs Union Of India And Ors
2016 Latest Caselaw 700 Del

Citation : 2016 Latest Caselaw 700 Del
Judgement Date : 29 January, 2016

Delhi High Court

Kartar Singh vs Union Of India And Ors on 29 January, 2016

Author: Hima Kohli

$~R-36.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 23053/2005
     KARTAR SINGH                     ..... Petitioner
                     Through: None

                        versus

      UNION OF INDIA AND ORS                     ..... Respondents
                     Through: Mr. Vivek Goyal, CGSC

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

                        ORDER

% 29.01.2016

1. Counsel for the respondents states that he has personally

informed Mr. K.N. Tripathi, counsel for the petitioner, about the

pendency of the present case. Despite the same, none is present 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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