CLCON/343/2017
2021 Latest Caselaw 3008 UK

Citation : 2021 Latest Caselaw 3008 UK
Judgement Date : 11 August, 2021

Uttarakhand High Court

CLCON/343/2017 on 11 August, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 11TH DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 343 of 2017

BETWEEN:

Mahabir Singh.                                 ..........Petitioner
        (There is no representation for the petitioner)

AND:
Suresh Kumar Singh and another.               ......Respondents
        (There is no representation for the respondents)


                          JUDGMENT

In view of the averment made in paragraph no. 2 of the compliance affidavit filed on behalf of respondent no. 1, this Court is of the considered opinion that substantial compliance of the order passed by Writ Court has been made.

2. In such view of the matter, the contempt petition is closed.

3. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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