$~38 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 6388/2016 & CM APPL. 31024/2021 
 SOUTH DELHI MUNICIPAL CORPORATION   .....Petitioner 
    Through: 
    versus 
 UNION OF INDIA AND ANR        .....Respondents 
Through: Mr. Rajesh Kumar, Standing Counsel with Mr. Yash Narain, Advocate for R-2. 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%         10.03.2026 
C. HARI SHANKAR, J. 
1. There is no appearance on behalf of the petitioner today despite the matter having been called out twice. There was no appearance yesterday either despite the matter having been called out twice.  


 
2. We had specifically noted in the order passed yesterday that if there will be no appearance on behalf of the petitioner today, we would dismiss the writ petition for default and non-prosecution.  


 
3. Accordingly, the writ petition is dismissed in default and for non-prosecution.  


 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 MARCH 10, 2026/pa