Krishan Kachroo vs Farooq Ahmad Shah
2021 Latest Caselaw 1021 j&K

                                                                      S. No.66
             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                                     CPOWP No. 29/2013



Krishan Kachroo                                         ...Appellant/Petitioner(s)

              Through :- None.
             v/s  <




Farooq Ahmad Shah, Dy. Commissioner                              .....Respondent(s)
Srinagar
't




                  Through :- None.


Coram:       HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE



                                      ORDER

On the last two dates of hearings i.e. 09.09.2014 and 22.03.2021,

there was no representation on behalf of the petitioner. Today also, when the case

is called out, nobody appeared for the petitioner. It seems that the petitioner has

lost interest to pursue the matter. Possibly the judgment of which the

disobedience is alleged has been complied with by the respondents.

Be that as it may, since nobody has appeared on behalf of the

petitioner, there is no point to keep this petition pending in this Court

indefinitely. This petition is, accordingly, dismissed for non-prosecution.

(SANJEEV KUMAR) JUDGE JAMMU 02.09.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No