High CourtsDivision Bench(2026) 08 DEL CK 4497

The Govt. Of NCT Of Delhi & Anr. vs Anil Kumar & Ors.

Delhi High Court · Decided on 6 August 2026

HON’BLE JUDGES
C. Hari Shankar, J · Vinod Kumar, J
CASE NUMBER
W.P.(C) 9970/2015

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Judgment

4 paragraphs · 53 words

C. Hari Shankar, J.

1.

There is no appearance on behalf of the petitioner.

2.

We find that the petitioner has not been appearing in this matter continuously and remained unrepresented in these proceedings for the last three dates of hearing.

3.

The writ petition is, therefore, dismissed in default and for non-prosecution.