Jammu & Kashmir High Court
Harbajan Singh vs State Of J&K And Ors on 17 February, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 262
After notice list
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
OWP No. 429/2013
1535/
Harbajan Singh .... Petitioner/Appellant(s)
Through:- None
V/s
State of J&K and ors. .....Respondent(s)
Through:- None
Coram : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
1. The petitioner in the present petition seeks quashment of proceedings taken pursuant to the Notice u/s 13(2) of Securitization and Reconstruction of Financial Assests and Enforcement of Security Interest Act 2002 dated 08.11.2012.
2. There was no representation on behalf of the petitioner on 03.04.2019, 16.09.2019 and 23.09.2019. Today also no one appears on behalf of the petitioner. It appears that the petitioner has lost interest in pursuing this petition. Hence, the same is dismissed in default of appearance and for non-prosecution. Interim direction, if any, shall stand vacated.
(Sindhu Sharma) Judge JAMMU 17.02.2021 Neha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No. NEHA KUMARI 2021.02.20 12:03 I attest to the accuracy and integrity of this document