Jammu & Kashmir High Court
Munshi Ram vs Sub Divisional Magistrate & Ors. on 15 November, 2017
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No. 33/2007, MP No. 37/2007.
Date of order: 15.11.2017
Munshi Ram V/s Sub Divisional Magistrate & ors.
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearance:
For the petitioner (s) : None.
For the respondent(s) : Mr. Ashwani Thakur, Advocate for R-5.
In the morning, when the matter was passed over, learned counsel for the petitioner was absent. In the post-lunch session, learned counsel for the private respondent No. 5 is present, whereas counsel for petitioner is again absent, which shows that the petitioner has lost interest to prosecute the matter. Accordingly, the writ petition is dismissed for non-prosecution along with connected MP.
Interim direction(s), if any, shall also stand vacated.
( Sanjay Kumar Gupta ) Judge Jammu 15.11.2017 (Muneesh)