Suman Kumar vs Union Of India & Ors
2016 Latest Caselaw 1869 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 9294/2015 & CM No.21399/2015
      SUMAN KUMAR                          ..... Petitioner
                       Through : None.
                    versus
      UNION OF INDIA & ORS.                          ..... Respondents
                    Through : Ms. Suparna Srivastava, Advocate with
                    Mr. S.S. Sejwal, Pairvi Officer.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 08.03.2016

1. The matter was passed over on the first call as none was present for the petitioner. Same is the position on the second call.

2. It is pertinent to note that when the case was listed on 25.2.2016, as none was present for the petitioner, however, in the interest of justice, it was adjourned to 5.2.2016, on which date, this Bench had not assembled. However, it appears that counsel for the petitioner had not turned up on the said date, as is apparent from a perusal of the order sheet of 5.2.2016.

3. It appears that the petitioner is not interested in prosecuting the present petition, which is accordingly dismissed in default and for non- prosecution, along with the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 08, 2016/sk