Rup Rekha Sirohi vs Union Of India & Ors
2016 Latest Caselaw 3260 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 2497/2016 and CM APPL. 10705/2016
      RUP REKHA SIROHI                                   ..... Petitioner
                   Through: None

                          versus

      UNION OF INDIA & ORS                        ..... Respondents
                    Through: Ms. Jyoti Dutt Sharma, Advocate with
                    Mr. Sarfaraz Ahemad and Ms. Shreya Sinha,
                    Advocates
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

% 04.05.2016

1. On the first call, none was present on behalf of the petitioner. In the interest of justice, the matter was passed over. On the second call, again 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 alongwith the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MAY 04, 2016 rkb