Binder Singh And Another vs Deputy Commissioner And Others

Kuldeep Tiwari, J

A co-ordinate bench of this Court vide order dated 15. 01.2025, directed the petitioners to deposit Rs.30,000/- in the bank account of of respondent no.3, by 31.01.2025. Apart from the said amount, they were directed to continue to deposit Rs.5,000/- by 7th of every month in the bank account of respondent no.3, with the first installment, was to be deposited on 07.02.2025.

Learned counsel for respondent no.3, on instructions, informs this Court that none of the above directions, was complied with by the petitioners.

Post the passing of aforesaid direction, on the last two dates of hearing, no one caused appearance on behalf of the petitioners. Same is the position, today as well.

In such circumstances, the instant case, is ordered to be dismissed for want of prosecution.

In case any application for revival of instant petition, is filed by the petitioners, the same shall be entertained only upon satisfying this Court that the compliance of order dated 15.01.2025, has already been made.

All pending application(s), if any, also stand disposed of accordingly.