Abdul Qais Khan & Anr. vs. Jamia Millia Islamia, Jamia Nagar, New Delhi Through its Vice Chancellor & Anr.

* IN THE HIGH COURT OF DELHI AT NEW DELHI

% Date of Decision: 02.07.2012

+ W.P.(C) No.518/1998

Abdul Qais Khan & Anr. … Petitioners

versus

Jamia Millia Islamia,
Jamia Nagar, New Delhi
Through its Vice Chancellor & Anr. … Respondents


Advocates who appeared in this case:

For the Petitioners: None.
For Respondents : Mr.Rohit Gandhi & Mr.Romil Pathak


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR


ANIL KUMAR, J.

No one is present on behalf of the petitioner.

Mr.Rohit Gandhi, Advocate, appears on behalf of the respondents.
th
Perusal of the records reveals that Rule was issued on 5 February,
rd
1998. Thereafter, the matter was taken up for hearing on 23 August,
2011, however, no one had appeared on behalf of the petitioner.

th
Thereafter, the matter was again taken up for hearing on 15
nd th
December, 2011, 2 January, 2012 and on 20 March, 2012, however,
no one had appeared on behalf of the petitioner.


WP(C) 518/1998 Page 1 of 2


Today, again no one is present on behalf of the petitioner. In the
circumstances, the writ petition is dismissed in default for non-
appearance of the petitioner or his counsel.




ANIL KUMAR, J.
JULY 02, 2012
vk
WP(C) 518/1998 Page 2 of 2