ROHIT KUMAR MITTAL Vs. DIRECTOR GENERAL, BORDER SECURITY FORCE

JUDGEMENT

(1.) None appears on behalf of the petitioner, on the last date also no appearance was made.

(2.) By the order dtd. 26/3/2021, Mr. R. Jha, learned counsel for the petitioner had prayed that he may be allowed to file an additional affidavit bringing on record the order passed in WP(C) No. 282 of 2014. He further prayed that he may be allowed to enter the correct date in the writ petition before the Registry, the same till date unfortunately has not been done.

(3.) No counsel appears when the matter has been called out, accordingly this matter stands dismissed for non-prosecution.