Jammu & Kashmir High Court
Filal Ahmed Malik An Others vs State Of J&K; And Others on 22 November, 2017
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No. 1348/2009, MP No. 1746/2009.
Date of order: 22.11.2017
Filal Ahmed Malik and others
Vs
State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge
Appearance:
For the petitioner (s) : None.
For the respondent(s) : Mr. W. S. Nargal, Sr. AAG.
Mr. V. R. Wazir, Sr. AAG with Mr. Abhishek Wazir, Advocate.
In the morning, when the matter was passed over, none appeared on behalf of the parties. In the post-lunch session, when the matter was taken up again at 4.00 p.m. learned counsel for the respondents is present, whereas counsel for petitioners is again absent, which shows that the petitioners have 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 22.11.2017 (Muneesh)