CLCON/16/2018
2021 Latest Caselaw 3317 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 26TH DAY OF AUGUST, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         CONTEMPT PETITION No. 16 of 2018

BETWEEN:

Shambhu Kumar Tamta.                              ...Petitioner
        (Ms. Sudha Tamta, Advocate, holding brief of Mr. Vinay
        Kumar, Advocate)

AND:
Ms. Bhupendra Kaur Aulakh.                      ...Respondent
        (There is no representation for the respondent)


                         JUDGMENT

This Contempt Petition was filed on 05.01.2018. Though, contempt notice was issued to the respondent; but, petitioner did not take steps for effecting service upon the respondent.

2. In view of provision contained in Section 20 of Contempt of Courts Act, 1971, proceedings for contempt cannot be initiated at this belated stage.

3. Accordingly, the Contempt Petition is closed.

(MANOJ KUMAR TIWARI, J.) Arpan