Jammu & Kashmir High Court
Bhanu Prakash Gupta vs State Of J & K And Others on 12 July, 2022
Author: Rahul Bharti
Bench: Rahul Bharti
Sr.No.69
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 920/2016
IA Nos. 2/2016, 1/2016
Bhanu Prakash Gupta .....Appellant(s)/Petitioner(s)
Through: Mr. Nikhil Narayan Sharma, Advocate vice
Mr. Ankur Sharma, Advocate
Vs
State of J & K and others ..... Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
12.07.2022 Learned counsel for the petitioner submits that the petitioner has demised and, as such, he has no instructions from his legal representatives to pursue the matter.
Accordingly, dismissed for non-prosecution.
(Rahul Bharti) Judge Jammu 12.07.2022 Sahil T