Ex. C Onstable Ram Kumar vs Union Of India And Ors.
2016 Latest Caselaw 1915 Del

$~R-86
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 18735/2006
     EX. C ONSTABLE RAM KUMAR                             ..... Petitioner
                       Through: None.
                       versus
     UNION OF INDIA AND ORS.                          ..... Respondents
                       Through: Mr. Akshay Makhija , CGSC.
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
     HON'BLE MR. JUSTICE SUNIL GAUR
                       ORDER

% 09.03.2016

1. The present matter has been reflected in the regular cause list since 03.2.2016. However, none had appeared on behalf of the petitioner on 19.2.2016, 24.2.2016 and 03.3.2016. On 3.3.2016, learned counsel for respondents had stated that they had contacted the counsel for the petitioner and informed him about the pendency of the present case, but he had stated that the petitioner had taken the brief back from him. As a result, the respondents had dispatched a letter directly to the petitioner on 24.2.2016, through speed post duly informing him that he should arrange to be present in the Court on 29.2.2016. The aforesaid letter is handed over and taken on record. Despite the same, none is present on behalf of 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 MARCH 09, 2016/ap