Jammu & Kashmir High Court
Mohd. Taraf vs State Of J & K & Ors on 7 July, 2025
Serial No. 17
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 1052/2014
Mohd. Taraf .....Appellant(s)/Petitioner(s)
Through: None
vs
State of J & K & Ors. ..... Respondent(s)
Through: None
CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
ORDER
(07.07.2025) This matter has been listed after a pretty long time as the last date of hearing before the Bench was 08.08.2014.
Despite indicating the name of the learned counsel for the petitioner in the cause list, there is no representation on behalf of the petitioner. It appears that petitioner has lost interest in prosecuting the instant writ petition.
In view of the above the instant writ petition is dismissed for non- prosecution.
Interim direction, if any, shall stand vacated.
(M A CHOWDHARY) JUDGE Jammu 07.07.2025 Diksha