JAI SINGH GUSAIN Vs. UOI

JUDGEMENT

(1.) NO one was present on behalf of the petitioner and, therefore, the matter was passed over.

(2.) EVEN after pass over, no one has appeared on behalf of the petitioner. Perusal of the record reveals that no one had appeared on behalf of the petitioner even on 2nd February, 2012. In the circumstances, this Court is left with no option but to dismiss the writ petition in default of appearance of the petitioner or his counsel.