Mohd. Ishaq vs Hafiza Begum And Others
2021 Latest Caselaw 236 j&K

                                                                                  Sr. No. 215
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU
             CJ Court

             Case: OW104 No. 17 of 2017


            Mohd. Ishaq                                              ...Petitioner(s)/Appellant(s)
                                                 Through: None

                                         v/s
            Hafiza Begum and others                                            .... Respondent(s)
                                                  Through: None

                        CORAM: HON'BLE THE CHIEF JUSTICE



                                                      ORDER

Motor accident claim petition was decreed vide judgment/order and

award dated 23.04.2011. An application was moved for setting aside the said

award along with an application to condone the delay in filing the same. Both

the applications have been rejected whereupon this petition has been filed.

The petition is pending since 2017. No one is turning up to press the

petition. The respondents are also not represented.

In view of the above, the petition is dismissed for want of prosecution.

Record be sent back.

(PANKAJ MITHAL) CHIEF JUSTICE Jammu 03.03.2021 Raj Kumar

RAJ KUMAR 2021.03.03 17:57 I attest to the accuracy and integrity of this document