Jammu & Kashmir High Court - Srinagar Bench
Hamidullah Dar And Ors vs Ut Of J&K And Ors on 10 April, 2023
Author: Tashi Rabstan
Bench: Tashi Rabstan
S. No. 21
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 1065/2022
Hamidullah Dar and Ors. ...Appellant/Petitioner(s)
Through: None
Vs.
UT of J&K and Ors. ...Respondent(s)
Through:
CORAM:
HON'BLE MR JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR JUSTICE M. A. CHOWDHARY, JUDGE
ORDER
10.04.2023 In terms of order dated 09.02.2023, petitioners were granted one more opportunity to take requisite steps for service upon respondents subject to payment of costs of Rs. 1000/-.
Neither steps for service have been taken nor have costs been deposited. Even, none has appeared on behalf of petitioners. It seems that the petitioners have lost interest in prosecuting the matter.
Dismissed for want of prosecution along with connected CM(s). Interim direction dated 27.05.2022, shall stand vacated.
(M. A CHOWDHARY) (TASHI RABSTAN)
JUDGE JUDGE
SRINAGAR
10.04.2023
Manzoor