Balbir Singh Chhachhia vs Uoi And Ors.
2017 Latest Caselaw 3991 Del

$~11.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 10695/2006
        BALBIR SINGH CHHACHHIA                              ..... Petitioner
                      Through: None.

                          versus

        UIO & ORS                                           ..... Respondents
                          Through: None

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MS. JUSTICE DEEPA SHARMA

                          ORDER

% 08.08.2017

1. On 27.7.2016, it was recorded that by a common order dated 29.10.2007, passed in a batch of writ petitions, including the present petition, all the connected petitions were adjourned sine die with liberty granted to the parties to seek their revival after a decision is taken by the Supreme Court in the pending SLP. As neither side had appeared in the case, the Registry was directed to submit a report with regard to the status of the other connected writ petitions and informs us if any orders have been passed thereon with copies placed on record.

2. Pursuant to the aforesaid order, the Registry has submitted a report dated 5.8.2017, stating inter alia that the connected writ petitions referred to in the order dated 29.10.2007, were listed before a Division Bench on 21.12.2010, except for three writ petitions, including the present one, and all the said petitions were disposed of. The excluded petitions that included

WP(C)No.8515/2004, was disposed of on 21.5.2009 and WP(C)No.14677- 79/2006 was disposed of on 20.7.2009, thus leaving the present petition.

3. It appears that nothing further survives for adjudication in the present petition in view of the order dated 21.10.2010, whereby the connected petitions were disposed of in terms of the directions issued in the judgment dated 8.10.2010, passed by a Division Bench in WP(C)No.6013/2010. Accordingly, the present petition is disposed of on the same lines.

HIMA KOHLI, J

DEEPA SHARMA, J AUGUST 08, 2017 sk