SURESHKUMAR GANESH S/O GANESH Vs. THE UNION OF INDIA (UOI), REPRESENTED BY THE SECRETARY MINISTRY OF EXTERNAL AFFAIRS AND OTHERS

JUDGEMENT

(1.) THE matter was called out and passed over at the request of the learned Counsel for the Appellant. Called out again. The learned Counsel submits that the matter may be passed over again. There is no other matter for preliminary hearing to pass over this matter. No arguments advanced.

(2.) HENCE , Misc.W. No. 4570/2010 is dismissed for non -prosecution. Consequently, the Writ Appeal is dismissed for non -prosecution.