Jammu & Kashmir High Court - Srinagar Bench
Sameera Bano vs State Of J&K & Others on 7 July, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 272
After Notice.
IN THE HIGH COURT OF JAMMU AND KASHMIR AT
SRINAGAR
SWP No. 1680/2010
IA No. (1/2010 [2667/2010])
Sameera Bano
.... Petitioner(s)
Through: None
V/s
State of J&K & Others
...Respondent(s).
Through: None
CORAM:
HON'BLE MR JUSTICE ALI MOHAMMAD MAGREY, JUDGE (ORDER) 07.07.2021 Neither Petitioner nor counsel present, seemingly the Petitioner has lost interest in prosecuting the matter, therefore the writ petition deserves to be dismissed, however, while making such Order the Court feels it proper to reserve the right of the Petitioner to re-agitate the matter if the cause still survives by filing the motion seeking restoration of the writ petition. Writ Petitioner is also at liberty to file representation before the competent authority for seeking consideration and decision. The consideration shall be made and decision taken in accordance with law and the norms governing the subject.
Disposed of.
(Ali Mohammad Magrey) Judge Srinagar 07.07.2021 Mubashir rafat nabi 2021.07.13 13:56 I attest to the accuracy and integrity of this document