CLCON/487/2017
2023 Latest Caselaw 242 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

        THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                CONTEMPT PETITION NO. 487 OF 2017

                             12th JANUARY, 2023

Between:

Bishan Singh Dhaila                         ......           Petitioner

and

Radhikha Jhaa & another                     ......           Respondents



Counsel for the petitioner        :    None appears

Counsel for the respondents       :    --


The Court made the following:

JUDGMENT:

None appears for the petitioner when the

matter is called out.

2) The petitioner has not taken steps to remove

the defect since the year of filing of the petition in the

year 2017. It appears that the petitioner is not

interested in pursuing the present petition.

3) The contempt petition is, accordingly,

dismissed in default.

________________ VIPIN SANGHI, C.J.

Dt: 12th JANUARY, 2023 Negi