Jammu & Kashmir High Court
Asif Azad Khan vs . State Of J&K And Others on 25 March, 2019
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
CRMC No. 495/2018, IA No. 01/2018
Date of order: 25.03.2019
Asif Azad Khan Vs. State of J&K and others
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge.
Appearing counsel:
For Petitioner (s) : None.
For Respondent (s) : None.
i) Whether to be reported in Digest/Journal : Yes/No.
ii) Whether approved for reporting in Press/Media : Yes/No. After having been taken up the matter twice, none has appeared on behalf of the petitioner. It seems that petitioner has lost interest in prosecuting this matter.
Dismissed in default and for non-prosecution. Interim direction, if any, shall stand vacated.
(Sanjay Kumar Gupta) Judge Jammu 25.03.2019 Meenakshi MEENAKSHI DEVI 2019.03.27 14:28 I attest to the accuracy and integrity of this document