Ex. Nk Harvir Sigh vs Officer Incharge Records
2016 Latest Caselaw 1761 Del

$~R-74

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 13769/2006

       EX. NK HARVIR SIGH                                   ..... Petitioner
                     Through: None

                          versus

       OFFICER INCHARGE RECORDS                  ..... Respondents
                    Through: Ms. Saahila Lamba, Advocate for
                    Ms. Barkha Babbar, Advocate

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

                          ORDER

% 03.03.2016

.1. The present matter has remained on the regular board since 03.02.2016. However, none had appeared for the petitioner when the case was taken up on 12.02.2016, 23.02.2016 and even on 24.02.2016. On 24.02.2016, Ms. Barkha Babbar, learned counsel for the respondents had stated that she had duly informed the counsel for the petitioner about the pendency of the present petition both, telephonically as also through speed post and he had requested her to inform the Court that he would be unable to attend the Court on the said date. In the interest of justice, no adverse orders were passed on 24.02.2016.

2. The position remains the same today. None is present on behalf of the petitioner. It appears that the petitioner is not interested in prosecuting the present petition, which is dismissed in default and for non-prosecution.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 03, 2016 rkb