Tirath Ram vs Union Of India & Ors.
2016 Latest Caselaw 3556 Del

$~R-115
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 4016/2007
     TIRATH RAM                       ..... Petitioner
                      Through : None.

                        versus
      UNION OF INDIA & ORS.                           ..... Respondents
                        Through : Mr. Ankur Chibber, Advocate with
                        Mr. Manu Padalia, Advocate.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                        ORDER

% 12.05.2016

1. The present case has remained on the regular board since 11.3.2016.

Initially, none had appeared for the petitioner. Subsequently, on 28.3.2016,

Mr. Girish Pandey, Advocate had appeared for the petitioner and stated that

he would be filing his power of attorney during the course of the day. The

said power of attorney has not been filed till date nor has the counsel for the

petitioner been appearing after 28.3.2016.

2. It appears that the petitioner is not interested in prosecuting the

present petition, which is dismissed in default and for non-prosecution.

HIMA KOHLI, J

SUNIL GAUR, J MAY 12, 2016/ap