CLCON/642/2018
2021 Latest Caselaw 4923 UK

Citation : 2021 Latest Caselaw 4923 UK
Judgement Date : 3 December, 2021

Uttarakhand High Court

CLCON/642/2018 on 3 December, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 3RD DAY OF DECEMBER, 2021
                          BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 642 of 2018

BETWEEN:

Harish Ram.                                    ...Petitioner
        (By Mr. Gaurav Sharma, Advocate, holding brief of Mr.
        Ganesh Kandpal, Advocate)

AND:
Smt. Bhupinder Kaur Aulakh & others. ...Respondents
        (By Mr. J.S. Bisht, Standing Counsel for the State of
        Uttarakhand)

                        JUDGMENT

Learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with.

2. In view of the statement so made by learned counsel for the petitioner, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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