CLCON/149/2021
2021 Latest Caselaw 1277 UK

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                                      CLCON No.149 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Piyush Garg, Advocate for the petitioner. In view of the averments made in para 19 and 20 of the contempt petition, whereby the petitioner has alleged a forceful interference, despite of there being a specific order being passed by this Court on 12.10.2020 in Writ Petition No.68 of 2020 (M/S), Nandan Kumar Mittal vs. State of Uttarakhand & another, a wrongful interference in the possession of petitioner has been made by respondent no.2.

Issue notice to respondent no.2, only at this stage calling upon him to show cause as to why the proceedings under the Contempt of Courts Act, be not drawn against him for non compliance of the judgment dated 12.10.2020.

Steps would be taken within ten days. List after service of notice.

(Sharad Kumar Sharma, J.) 01.04.2021 Arti