Shamim Akhtar vs
2021 Latest Caselaw 996 j&K

                                                                      S. No.4
                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                      CPSW No. 41/2001



Shamim Akhtar                                            ...Appellant/Petitioner(s)

                   Through :- Mr. Dalvinder Kumar, Adv. Vice
                              Mr. Anil Sethi, Adv.
                  v/s
                    <




't
     Farooq Ahmad                                       .....Respondent(s)

                    Through :-


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



                                       ORDER

Learned counsel for the petitioner submits that he has not received

instructions from the petitioner for a long time and, therefore, it appears that the

judgment of which non-compliance is alleged might have been complied with.

In view of the above, this petition is accordingly dismissed for non

prosecution.

(SANJEEV KUMAR) JUDGE JAMMU 01.09.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No