Jammu & Kashmir High Court
Madan Lal Sawhney And Others vs State Of J&K And Others on 6 March, 2019
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No. 1730/2017, IA No. 1/2017.
Date of Order: 06.03.2019.
Madan Lal Sawhney and others
Vs
State of J&K and others
Coram:
Hon'ble Mr. Justice Dhiraj Singh Thakur, Judge
For the appellant(s)/petitioner(s) : None.
For the respondent(s) : Mr. Amit Gupta, Dy. AG.
i. Whether approved for : Yes/No reporting in Press/Media ii. Whether to be reported in : Yes/ No. Digest/Journal None appeared on behalf of the petitioners today. There was no representation on behalf of the petitioners on the last three consecutive dates of hearing, which shows that the petitioners have lost interest to prosecute the instant petition.
OWP No.1730/2017 is, accordingly, dismissed for non- prosecution along with connected IA.
Interim direction, if any, shall also stand vacated.
(Dhiraj Singh Thakur) Judge Jammu 06.03.2019 (Muneesh) MUNEESH SHARMA 2019.03.07 18:31 I attest to the accuracy and integrity of this document Page 1 of 1