B.N. Mishra vs Uoi And Ors
2016 Latest Caselaw 1979 Del

$~R-84.

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 18224/2006

       B.N. MISHRA       `                               ..... Petitioner
                         Through: None


                         versus


       UOI AND ORS                                   ..... Respondents
                         Through: Dr. Ashwani Bhardwaj, Advocate

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

                         ORDER

% 11.03.2016

1. The present matter has been reflected in the regular cause list since 03.02.2016 and was taken up on several dates, i.e., on 19.02.2016, 24.02.2016, 03.03.2016 and 09.03.2016. On 19.02.2016, counsel for the respondents was requested to give written intimation of the pendency of this case to Mr. Y.S. Chauhan, counsel for the petitioner. On 24.02.2016, counsel for the respondents had informed that he had duly intimated counsel for the petitioner about the pendency of this case. However, none had appeared for the petitioner on 24.02.2016 and same was the position on 03.03.2016 and 09.03.2016.

2. Even today, none is present on behalf of the petitioner. 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 11, 2016 rkb