CLCON/476/2017
2021 Latest Caselaw 1389 UK

Citation : 2021 Latest Caselaw 1389 UK
Judgement Date : 7 April, 2021

Uttarakhand High Court

CLCON/476/2017 on 7 April, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
           ON THE 7TH DAY OF APRIL, 2021
                          BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 476 of 2017

BETWEEN:

Ganga Dutt.                                  ....Petitioner
        (By Mr. Sandeep Tiwari, Advocate)

AND:
Hari Singh.                                  ...Respondent
        (By Mr. Mukesh Kaparwan, Advocate)


                        JUDGMENT

Learned counsel for the petitioner submits that the order passed by Writ Court has been complied with and the petitioner has been appointed as Cane Supervisor.

2. In view of the statement so made by learned counsel for the petitioner, the Contempt Petition is dismissed.

3. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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