Jammu & Kashmir High Court - Srinagar Bench
Managing Director J&K Project ... vs Ali Mir Qazim & Another on 5 July, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 275
After Notice.
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
OWP No. 112/2012
IA No. (2/2012 [173/2012]) & (1/2013 [1811/2013])
Managing Director J&K Project Construction Corporation Ltd. & another
.... Petitioner(s)
Through: None
V/s
Ali Mir Qazim & another
...Respondent(s).
Through: None
CORAM:
HON'BLE MR JUSTICE ALI MOHAMMAD MAGREY, JUDGE (ORDER) 05.07.2021 Neither Petitioners nor counsel present, seemingly the petitioners have lost interest in prosecuting the matter, therefore the writ petition deserves to be dismissed, however, while making such order the court feels it proper to reserve the right of the petitioners to re-agitate the matter if the cause still survives by filing the motion seeking restoration of the writ petition. Writ Petitioners are also at liberty to file representation before the competent authority for seeking consideration and decision. The consideration shall be made and decision taken in accordance with law and the norms governing the subject.
Disposed of.
(Ali Mohammad Magrey) Judge Srinagar 05.07.2021 Rafat rafat nabi 2021.07.08 14:54 I attest to the accuracy and integrity of this document