Virender Singh vs Union Of India And Ors.
2016 Latest Caselaw 1916 Del

Citation : 2016 Latest Caselaw 1916 Del
Judgement Date : 9 March, 2016

Delhi High Court

Virender Singh vs Union Of India And Ors. on 9 March, 2016

$~R-87
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 18910/2006
     VIRENDER SINGH                                       ..... Petitioner
                       Through: None.
                       versus
     UNION OF INDIA AND ORS.                          ..... Respondents
                       Through: Ms. Barkha Babbar, Advocate.
     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. The same was taken up on 19.2.2016,24.2.2016 and 3.3.2016. However, none had appeared for the petitioner on the said dates.

2. Ms. Babbar, learned counsel for the respondent states that she had sent a written intimation of the pendency of this case to Mr. R.P. Sharma, counsel for the petitioner through speed post. She hands over a copy of the letter dispatched by speed post to the counsel for the petitioner, which is taken on record. Despite the same, none is present on behalf of the petitioner.

3. 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