Jharkhand High Court
M/S.Balaji Bricks Udyog vs State Of Jharkhand & Ors. on 28 June, 2012
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 6174 of 2006
...
M/s Balaji Bricks Udyog, Jamshedpur... ... Petitioner
-V e r s u s-
The State of Jharkhand and Others... ... Respondents.
...
CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH.
...
For the Petitioner : - Mr. Bhola Nath Ojha.
For the Respondents : - JC to Sr. SC-II
...
05/28.06.2012On instruction of Mr. Manish Kumar, Advocate on record, Mr. Bhola Nath Ojha, learned counsel appearing on behalf of the petitioner submitted that petitioner has taken away his file more than two years back and he has no latest instruction in the matter.
It appears that no one thereafter has appeared on behalf of the petitioner by filing fresh vakalatnama. Therefore, it appears that petitioner might not be interested in pursuing the matter any further.
Accordingly, this writ petition is dismissed for non- prosecution.
(Aparesh Kumar Singh, J.) Kamlesh/