CLCON/93/2017
2021 Latest Caselaw 56 UK

CLCON No. 93 of 2017
Hon'ble Sharad Kumar Sharma, J.

List revised. None appears for the petitioner to assist the Court.

Since being a Contempt Petition, it is an issue between the Court and the alleged contemnors, hence, it cannot be dismissed for want of prosecution, as such, the Contempt Petition is being proceeded on its own merit.

The petitioner in the Contempt Petition had sought enforcement of the judgment dated 16.06.2016, which was

of 2015, Dr. Prashant Saini Vs. State of Uttarakhand and others.

When this Contempt Petition was entertained by this Court, notices were issued to the respondents on 19th April, 2017, and there is an office report that ever since then, neither the Contempt Petition was listed nor any steps were taken by the petitioner to effect services on the alleged contemnors.

On that ground itself, it seems that the petitioner is not interested to press this Contempt Petition.

The same is accordingly dismissed. Notices issued to the respondents are hereby discharged.

(Sharad Kumar Sharma, J.) Dated 06.01.2021 Shiv