Manjeet Singh vs
2021 Latest Caselaw 437 j&K

                                                                                         S. No.218
                               HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU

                                                                              APPCR No. 43/2013

             Manjeet Singh                                                              ...Applicant(s)

                                   Through :- None.
                                  v/s
                                    <




        't
             State of J&K                                                            .....Respondent(s)

                                   Through :- None.


        Coram:                 HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE


                                                        ORDER

Nobody has been appearing in this case on behalf of the applicant

for quite some time. Today also, despite the case having been called out several

times, none appeared for the applicant.

The applicant through the medium of this instant application is

seeking re-hearing of the matter which has been decided by this Court vide

judgment dated 01.08.2013 passed in petition under section 561-A of Cr. P. C.

(J&K) No. 83 of 2013.

Since nobody has been appearing for the applicant, it appears that

the applicant has lost interest to prosecute the same.

The application is, therefore, dismissed for non-prosecution.

(SANJAY DHAR) JUDGE JAMMU 05.04.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

PARAMJEET SINGH 2021.04.06 11:19 I attest to the accuracy and integrity of this document