Delhi High Court - Orders
Kaushalya Devi Sharma & Anr vs Union Of India & Anr on 19 February, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
25
+ W.P.(C) 1276/2017
KAUSHALYA DEVI SHARMA & ANR. ..... Petitioners
Through: Mr Rajbir Singh, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms Mrinalini Sen, Standing Counsel
for DDA with Mr Tanmay Yadav,
Advocates.
Mr. Yeeshu Jain with Ms. Jyoti
Singh, Advocates for L&B/LAC.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 19.02.2019
1. Learned counsel for the Petitioners states that despite concerted efforts, he is unable to contact the Petitioners.
2. In that view of the matter, the petition is dismissed for non-prosecution.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
FEBRUARY 19, 2019 rd