MOHD DILAWAR Vs. HOTEL GRAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the order dated 22.06.2017, passed by learned District Judge, Nainital, in civil revision no. 81 of 2017, titled as Mohd. Dilawar vs Hotel Grand, Partnership Firm and others.

(2.) Respondents filed a suit for eviction against the petitioner, in which the petitioner filed an application under Order 6 Rule 17 CPC, which was dismissed. Feeling aggrieved against the same, he preferred a civil revision, which was dismissed for want of prosecution. Hence, present writ petition.

(3.) A perusal of the order impugned dated 22.06.2017 will reveal that the revisionist did not appear before learned District Judge, Nainital inspite of repeated calls and, therefore, learned District Judge was constrained to dismiss the civil revision for want of prosecution.