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Satya Devi vs State Of J&K And Others

Jammu And Kashmir High Court · Decided on 26 December 2023 · Citation: (2023) 12 J&K CK 0067

HON’BLE JUDGES
Rajnesh Oswal, J
RESULT
Allowed
CASE NUMBER
Civil Miscellaneous Case No. 7701 Of 2023, Others Writ Petition No. 201 Of 2019
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Judgment

6 paragraphs · 168 words

Rajnesh Oswal, J

1.

This is an application seeking restoration of writ petition that was dismissed for non prosecution on 08.12.2023. A perusal of order dated 08.12.2023 reveals that none had appeared on behalf of the petitioner on the previous two dates of hearing, resulting into dismissal of the petition for non prosecution on 08.12.2023.

2.

Notice.

3.

Ms. Monika Kohli, Sr. AAG accepts notice on behalf of the respondent Nos. 1 to 5. There is no need to serve respondent Nos. 6 and 7 as none had appeared on their behalf when the said petition was dismissed for non prosecution.

4.

For the reasons stated in the application coupled with no objection on behalf of the official respondents, the same is allowed.

5.

The writ petition bearing OWP No. 201/2019 is restored to its original number, subject to payment of cost of Rs. 3000/- to be deposited in the Registry within two weeks. After the cost is deposited, Registry to list the aforesaid writ petition on 21.02.2024.