Hakumat Raj Chouhan vs State Of J&K And Others
2021 Latest Caselaw 687 j&K

                                                                                          Sr. No. 204

                          HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                                                      CONSW No. 9900001/2006

                  Hakumat Raj Chouhan                                       .... Petitioner/Appellant(s)

                                                       Through:- None
                                                 V/s

                  State of J&K and others                                                .....Respondent(s)

                                                       Through:- Mr. F. A Natnoo, AAG

                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                        ORDER

01. This application is for condonation of delay in filing the Review

Petition against the judgment dated 23.03.2001 in SWP No. 820/2001 is

pending consideration.

02. Some defects were notice in the application and the same were not

removed despite notice.

03. The application was listed on 06.07.2006 the defects were directed

to be removed by the applicant within two weeks.

04. Thereafter, the matter was listed on 10.08.2006 but no one

appeared for the applicant.

05. Today also, there is no representation on behalf of the applicant

nor the defects have been removed for almost 15 years. It appears that

that the applicant/petitioner has lost interest in pursuing the present

matter.

Accordingly, this application for condonation of delay is

dismissed in default of appearance and for non-prosecution.

(Sindhu Sharma) Judge JAMMU 08.07.2021 SUNIL-II Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No SUNIL KUMAR 2021.07.09 17:23 I attest to the accuracy and integrity of this document