Jammu & Kashmir High Court
Shamia Akhter vs State Of J&K And Others on 24 December, 2020
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
209
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through video conference)
SWP No. 2054/2010
IA No. 2901/2010
Shamia Akhter ....Petitioner(s)
Through :- None
V/s
State of J&K and others ....Respondent(s)
Through :- Mr. Vishal Bharti, Dy. AG
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
24.12.2020 The present petition was filed in the year 2010 and was last listed on 27.08.2010. It appears that the petitioner had made no efforts to have the petition listed for as many as ten years. Even today, there is no representation on behalf of the petitioner, which shows that the petitioner has lost interest in pursuing the present matter.
This petition is, accordingly, dismissed for non-prosecution along with connected application(s). However, in case any cause survives, it shall be open to the petitioner to have the petition revived, if so advised.
Interim direction(s), if any, shall stand vacated.
(Dhiraj Singh Thakur) Judge JAMMU 24.12.2020 (Muneesh) MUNEESH SHARMA 2020.12.29 16:27 I attest to the accuracy and integrity of this document