S. Dalip Singh vs J&K Special Tribunal & Ors
2026 Latest Caselaw 686 J&K

Jammu & Kashmir High Court

S. Dalip Singh vs J&K Special Tribunal & Ors on 12 February, 2026

                                                                                         Serial No. 31

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                   AT JAMMU

            OWP No. 750/2013
            IA No. 1037/2013

            S. Dalip Singh                                               .....Appellant(s)/Petitioner(s)
                                          Through: None.
                                   vs
            J&K Special Tribunal & Ors.                                            ..... Respondent(s)
                                          Through: Mr. Vivek Mattoo, AC vice
                                                   Mr. Vishal Bharti, Dy. AG.

            CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                                      ORDER

(12.02.2026)

There is no representation on behalf of the petitioner and so was the case on

previous date of hearing as well which suggests that petitioner has lost interest in

prosecuting the instant petition.

In view of the above, the instant petition is dismissed for non-prosecution

along with connected application(s).

Interim direction, if any, shall stand vacated.

(M A CHOWDHARY) JUDGE

Jammu 12.02.2026 Renu