CLCON/412/2019
2021 Latest Caselaw 4866 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 1ST DAY OF DECEMBER, 2021
                           BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Contempt Petition No. 412 of 2019
BETWEEN:

Neeraj Chand                              ... Petitioner
        (By Mr. Raunak Pant, Advocate holding brief of Mr.
        Naresh Pant, Advocate)

AND:

Dr. Vinay Bhargava                        ... Opposite Party

        (By Mr. C.S. Rawat, learned C.S.C.)


                          JUDGMENT

1. Mr. C.S. Rawat, learned Chief Standing Counsel appearing for the opposite party submits that the order dated 29.03.2019 passed by Writ Court in WPSS No. 4330 of 2018 has been complied with.

2. This statement has not been disputed by Mr. Raunak Pant, Advocate holding brief of Mr. Naresh Pant, learned counsel for the petitioner.

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

(Manoj Kumar Tiwari, J.) Aswal