Madhya Pradesh High Court
Mr. Carnet Elias Fernandes vs Swuperintendent Of Police on 19 October, 2016
WP-11671-2015
(MR. CARNET ELIAS FERNANDES Vs SWUPERINTENDENT OF POLICE)
19-10-2016
None for the petitioner.
Shri Vikram Johri, learned Govt.Advocate for
respondent State.
Shri A.D.Mishra learned counsel for the respondent no.3.
No one appears for the petitioner even when the matter is taken up in the second round.
Earlier also on 1.4.2016,13.6.2016 and 29.7.2016, no one appeared for the petitioner.
It appears that the petitioner is no more interested in prosecuting the matter. It is, therefore, dismissed for want of prosecution.
(SANJAY YADAV) JUDGE das