Nitesh Chaudhary vs Union Of India And Anr
2016 Latest Caselaw 3761 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 10748/2015
      NITESH CHAUDHARY                                        ..... Petitioner
                  Through: None

                           versus

      UNION OF INDIA AND ANR                      ..... Respondents
                    Through: Mr. Sanjeev Vriyal, Advocate with
                    Mr. Jivesh Tiwari, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

% 18.05.2016

1. None is present on behalf of the petitioner. Same was the position on the last date of hearing. Despite the fact that the petitioner's counsel was absent, in the interest of justice, last opportunity was granted to the petitioner to file rejoinder. Rejoinder has not been filed till date.

2. 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 MAY 18, 2016 rkb