CLCON/253/2017
2021 Latest Caselaw 3240 UK

Citation : 2021 Latest Caselaw 3240 UK
Judgement Date : 23 August, 2021

Uttarakhand High Court

CLCON/253/2017 on 23 August, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 23RD DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 253 of 2017

BETWEEN:

Chandra Prakash Sharma.                              ...Petitioner
        (There is no representation for the petitioner)

AND:
Vinod Singhal.                                    ...Respondent
        (There is no representation for the respondent)


                          JUDGMENT

This Contempt Petition was filed on 19.07.2017, however, contempt notice has not been issued to the respondent so far.

2. In view of provision contained in Section 20 of Contempt of Courts Act, 1971, proceedings for contempt cannot be initiated at this belated stage.

3. Accordingly, the Contempt Petition is closed.

(MANOJ KUMAR TIWARI, J.) Arpan

Download the LatestLaws.com Mobile App