CLCON/432/2021
2021 Latest Caselaw 4935 UK

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

        Contempt Petition No. 432 of 2021
BETWEEN:

Hitesh Singh                                 ... Petitioner
        (By Mr. Dinesh Kumar Bankoti, Advocate)

AND:

Vineet Kumar                                 ... Opposite Party

        (By Mr. G.S. Negi, Additional C.S.C.)


                           JUDGMENT

1. A response affidavit has been filed by Mr. Vineet Kumar, District Magistrate Bageshwar. In view of averments made in para 13 of the response affidavit, this Court is satisfied that this is not a case of willful disobedience of the order passed by Writ Court.

2. Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to approach appropriate forum for redressal of his grievance, if any.

(Manoj Kumar Tiwari, J.) Aswal