CLCON/536/2017
2021 Latest Caselaw 1421 UK

Citation : 2021 Latest Caselaw 1421 UK
Judgement Date : 8 April, 2021

Uttarakhand High Court

CLCON/536/2017 on 8 April, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
            ON THE 8TH DAY OF APRIL, 2021
                               BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 536 of 2017

BETWEEN:

Manohar Lal.                                        ....Petitioner
        (There is no representation for the petitioner)

AND:
Ravi Mehta.                                       ...Respondent
        (By Mr. Pradeep Hariya, Standing Counsel for the State
        of Uttarakhand)


                           JUDGMENT

There is no representation for the petitioner.

2. The Contempt Petition is dismissed for non- prosecution.

(MANOJ KUMAR TIWARI, J.) Arpan

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