Cmdr Mahendra Singh Rawat vs The State
2016 Latest Caselaw 5881 Del

$~36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      TEST.CAS. 31/2009
       CMDR MAHENDRA SINGH RAWAT                           ..... Petitioner
                  Through : None.

                          versus

       THE STATE                                           ..... Respondent
                          Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                        ORDER

% 07.09.2016

1. None has been appearing for the petitioner in the present petition after 14.5.2015.

2. On 22.7.2015, the Joint Registrar had recorded that the case was listed for recording the petitioner's ex parte evidence, but neither was the petitioner represented, nor was an affidavit by way of evidence filed by him. The position remained the same on 24.11.2015, 28.4.2016, 15.7.2016 and 6.9.2016.

3. It appears that the petitioner is not interested in prosecuting the present petition. The same is accordingly dismissed in default and for non- prosecution.

HIMA KOHLI, J SEPTEMBER 07, 2016 sk/ap