CLCON/405/2017
2021 Latest Caselaw 2971 UK

     IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
            ON THE 10TH DAY OF AUGUST, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          CONTEMPT PETITION NO. 405 OF 2017

BETWEEN:
         Firoz Khan.                                       ......Petitioner
         (There is no representation for the petitioner)


AND:
         Ranveer Khanera.                            ....Respondent
         (There is no representation for the respondent)




                             JUDGMENT

Heard learned counsel for the parties.

2. This Contempt Petition was filed on 28.08.2017, however, notice was not issued on the Contempt Petition.

3. In view of embargo contained in Section 20 of the Contempt of Courts Act, 1971, Contempt Notice cannot be issued now.

4. Accordingly, Contempt Petition is dismissed.

(MANOJ KUMAR TIWARI, J.) Navin