Amit Kumar vs Uniion Of India And Ors
2016 Latest Caselaw 2493 Del

Citation : 2016 Latest Caselaw 2493 Del
Judgement Date : 30 March, 2016

Delhi High Court

Amit Kumar vs Uniion Of India And Ors on 30 March, 2016

Author: Hima Kohli

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 289/2013 & CM No.602/2013
      AMIT KUMAR                                          ..... Petitioner
                          Through : None.

                          versus

      UNIION OF INDIA AND ORS                   ..... Respondents
                    Through : Dr. Ashwani Bhardwaj, Advocate

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

% 30.03.2016

1. Pleadings are complete. However, none has been appearing for the petitioner for the past two dates. Same is the position even today.

2. 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 30, 2016 sk

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