SI MAHINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) MS.Barkha Babbar, learned counsel for the respondent/UOI, states that she has been orally instructed by Sh.Bhupender Sharma, Dy.Commandant that a person was deputed to ascertain about the petitioner. The said person went to the premises of the petitioner, SI Mahender Singh, where his wife had intimated him that petitioner had died on 31st May, 2007.

(2.) NO one is present on behalf of the petitioner, nor any application has been filed for substitution by legal representatives, if any. The writ petition is, therefore, dismissed in default.