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Judgment
2 paragraphs · 91 words
1.
Learned counsel for the respondents have submitted that in view of the judgment rendered by the Supreme Court in the case of Union Territory of J&K and others v. Saba Wani, decided on 30.04.2026, the instant petition has been rendered infructuous.
2.
No one has been appearing on behalf of the petitioner for quite some time. The position is not any different even today. It appears that the petitioner has lost interest in prosecuting the present petition. In view of the above, the present petition is dismissed for non prosecution.