Ex.Hav. Laljeet Singh vs The Chief Of Army Staff And Anr
2016 Latest Caselaw 1980 Del

$~R-88.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 18938/2006
     EX.HAV. LALJEET SINGH                        ..... Petitioner
                      Through: None
                      versus
     THE CHIEF OF ARMY STAFF AND ANR              ..... Respondents
                      Through: Dr. Ashwani Bhardwaj, Advocate
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
     HON'BLE MR. JUSTICE SUNIL GAUR
                      ORDER

% 11.03.2016

1. Counsel for the respondents states that he had duly intimated Mr.Ashok Kumar, counsel for the petitioner, who is based in Lucknow, about the pendency of this case and had spoken to him as recently as yesterday. But counsel for the petitioner had informed him that despite repeated efforts made by him to contact his client by writing to him, he has not received any instructions and therefore, he does not propose to appear in the case.

2. In such circumstances, we have no option but to dismiss the petition in default and for non-prosecution. Ordered accordingly.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 11, 2016/rkb