CLCON/124/2019
2021 Latest Caselaw 1348 UK

Citation : 2021 Latest Caselaw 1348 UK
Judgement Date : 6 April, 2021

Uttarakhand High Court

CLCON/124/2019 on 6 April, 2021

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
           ON THE 6TH DAY OF APRIL, 2021
                          BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 124 of 2019
BETWEEN:

Jagdamba Samiti Evam Sevi Sansthah
                                                ...Petitioner
        (By Mr. Jitendra Chaudhary, Advocate)

AND:

R.K. Kunwar                                 ...Respondent

        (Mr. Pradeep Hariya, learned Standing Counsel
        for respondent)

                        JUDGMENT

Mr. Jitendra Chaudhary, learned counsel for the petitioner submits that grievance raised by the petitioner in the present contempt petition does not subsist any more, as the order passed by Writ Court has been complied with.

2. In such view of the matter, contempt petition is closed. Notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal

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