Delhi High Court - Orders
Tapan Kumar Jana vs Chandni & Ors on 10 January, 2019
Author: Chander Shekhar
Bench: Chander Shekhar
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 28/2018 & CRL.M.As. 506-07/2018
TAPAN KUMAR JANA ..... Petitioner
Through: None
versus
CHANDNI & ORS .... Respondents
Through: Mr. V.P. Yadav, proxy counsel
for Mr. Lokendra Upadhyay,
Adv.
CORAM:
HON'BLE MR. JUSTICE CHANDER SHEKHAR
ORDER
% 10.01.2019 None has appeared for the petitioner. Rejoinder has also not been filed. Even on the last date of hearing, none appeared for the petitioner. Accordingly, the petition is dismissed in default. All other pending applications also stand dismissed in default.
CHANDER SHEKHAR, J JANUARY 10, 2019/rk