Jammu & Kashmir High Court
Sunita Rajput vs State Of J & K And Ors on 2 November, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 7
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 511/2008
IA No. 783/2008
Sunita Rajput ..... Petitioner(s)
Through: None.
Vs
State of J & K and Ors. ..... Respondent(s)
Through: Mr. Ravinder Gupta, AAG.
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR , JUDGE
ORDER
The case was called twice, before and after break but nobody turned up to appear for the petitioner. There was no representation on behalf of the petitioner. It seems that the petitioner is no longer interested to pursue his petition.
The writ petition, is accordingly, dismissed for non-prosecution.
(SANJEEV KUMAR ) JUDGE Jammu 02.11.2021 Sahil T Whether the order is speaking? Yes Whether the order is reportable? Yes/No