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Judgment
Gita Mittal, J.—This petition has been listed on several dates when there has been no appearance on behalf of the petitioner. On 19th January, 2010 we had requested Ms. Barkha Babbar, learned counsel who represents the respondents to ascertain the position that whether the Great Ex-Servicemen Services Private Limited arrayed as petitioner no. 2 was still in existence. An affidavit dated 5th February, 2010 has been filed wherein it is disclosed that the petitioner has left India and is residing abroad. It has further been pointed out that as per the record of the Registrar of Companies, one Preet Singh Khandpur and Mimrat Khandpur are the directors of Great Ex-Servicemen Services Private Limited.
Our attention is drawn to the bilateral agreement dated 17th July, 1987 (annexure R-2 at page 181) in respect of which the writ petition was filed. This shows that Brig. Balbir Singh Khandpur (Retd.) had entered into this agreement on behalf of not the petitioner no. 2 but on behalf of one Great Ex-Servicemen Security and Transport Services Private Limited.
It is pointed out that Brig. Balbir Singh Khandpur, petitioner no.1 had reached beyond the age of 60 years and for this reason, was not eligible in terms of the communication dated 19th May, 1992 (page 183) which stipulated the conditions for eligibility.
For all the foregoing reasons, it is apparent that the petitioners are not interested in prosecution of the present case.
In view of the above, this writ petition is dismissed.