Upasna Tiku vs M/S S.S. Associates & Others
2025 Latest Caselaw 2976 UK

Uttarakhand High Court

Upasna Tiku vs M/S S.S. Associates & Others on 16 June, 2025

                                                                                                              2025:UHC:4994

     HIGH COURT OF UTTARAKHAND AT NAINITAL
  HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                                                               16TH JUNE, 2025
      ARBITRATION APPLICATION NO. 18 OF 2024
Upasna Tiku                                                                                                ......Applicant.
                                                                                      Versus
M/s S.S. Associates & others                                                                           .......Respondents.

Counsel for the Applicant                                                             :       None.

JUDGMENT :

(per Mr. G. Narendar, C.J.)

Case is called. There is no representation on behalf

of the applicant.

2. This Court, by order dated 07.03.2025, had directed

that steps be taken within two weeks, failing which, the Registry

was directed to list the case for 'dismissal'.

3. It is seen that the matter has been listed on

28.03.2025, 04.04.2025 and 08.04.2025. Despite the passage of

time stipulated under the order dated 07.03.2025, no steps have

been taken by the applicant.

4. Hence, the instant application is dismissed for non-

compliance of the order dated 07.03.2025.

5. Pending application, if any, also stands disposed of.

________________ G. NARENDAR, C.J.

Dt: 16th June, 2025 NISHANT

NISHANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc0

KUMAR 0ec2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63 A055CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2025.06.18 11:06:01 +05'30'