Anamika Singh vs Union Of India & Anr
2020 Latest Caselaw 1471 Del

                                $~8
                                *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                          Date of Decision: 04.03.2020
                                +      LPA 599/2019
                                       MS. ANAMIKA SINGH                                 ..... Appellant
                                                    Through:          None

                                                          versus

                                       UNION OF INDIA & ANR                        ..... Respondents
                                                     Through: Mr. Sarat Chandra, Adv. for R-1
                                                     Mr. Arjun Mitra, Adv. for R-2

                                       CORAM:
                                       HON'BLE THE CHIEF JUSTICE
                                       HON'BLE MR. JUSTICE C.HARI SHANKAR

                                                                   JUDGMENT

: D.N. PATEL, Chief Justice (Oral)

1. When the matter is called out, nobody appears on behalf of the appellant. On the last date of hearing nobody had appeared for the appellant. Today also there is no change in the consistency of the appellant in remaining absent.

2. We have heard learned counsel for respondent Nos.1 and 2 and they have submitted that the present Letters Patent Appeal has been preferred against an interim order dated 23rd August, 2019 passed by the learned Single Judge in W.P.(C) 7231/2019 (Annexure-A to the memo of this LPA) in which learned Single Judge has held that the writ petition has been rendered inefficacious. Now W.P.(C) 7231/2019 has been dismissed in

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:12.03.2020 12:34 default on 11th December, 2019 by the learned Single Judge as this appellant was also absent before the learned Single Judge.

3. In view of the dismissal of W.P.(C) 7231/2019, nothing survive for adjudication in this appeal and therefore the same is hereby dismissed.

CHIEF JUSTICE

C.HARI SHANKAR, J

MARCH 04, 2020 ns

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:12.03.2020 12:34