CLCON/475/2017
2021 Latest Caselaw 1390 UK

Citation : 2021 Latest Caselaw 1390 UK
Judgement Date : 7 April, 2021

Uttarakhand High Court

CLCON/475/2017 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. 475 of 2017

BETWEEN:

Smt. Meenakashi Chauhan.                         ....Petitioner
        (By Mrs. Rangoli Purohit, Advocate, holding brief of Mr.
        Shubhang Dobhal, Advocate)

AND:
Vimmi Sachdeva Raman.                          ...Respondent
        (By Mr. Pradeep Hariya, Standing Counsel for the State
        of Uttarakhand)


                          JUDGMENT

Learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with.

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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