Delhi High Court
Ex. Const. Kamlesh Singh Yadav vs Union Of India & Ors on 24 February, 2016
Author: Hima Kohli
Bench: Hima Kohli, Sunil Gaur
$~R-71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12503/2006
EX. CONST. KAMLESH SINGH YADAV ..... Petitioner
Through: Mr. Ranbir Singh, Advocate.
vsersus
UNION OF INDIA & ORS .....Respondents
Through: Dr. Ashwani Bhardwaj, Advocate
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 24.02.2016
1. Counsel for the petitioner states that the petitioner has expired in May, 2015 and resultantly, the present petition has been rendered infructuous.
2. The writ petition is accordingly dismissed having been rendered infructuous.
HIMA KOHLI, J SUNIL GAUR, J FEBRUARY 24, 2016 sk