CLCON/286/2021
2021 Latest Caselaw 3292 UK

Citation : 2021 Latest Caselaw 3292 UK
Judgement Date : 25 August, 2021

Uttarakhand High Court

CLCON/286/2021 on 25 August, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
         ON THE 25TH DAY OF AUGUST, 2021
                             BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Contempt Petition No. 286 of 2021
BETWEEN:

M/s Alka Associates thorugh
its Proprietor                                  ... Petitioner
        (Mr. A.K. Sharma, Advocate)


AND:

Shri Deepak Kumar                               ... Opposite Party
        (None present for the opposite party)

                           JUDGMENT

1. Mr. A.K. Sharma, learned counsel for the petitioner submits that the opposite party has taken decision on petitioner's representation, therefore, the compliance of the order, passed by Writ Court, has been made.

2. In such view of the matter, contempt petition is dismissed. Notice issued to the opposite party is hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal

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