CLCON/473/2019
2021 Latest Caselaw 5033 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
        ON THE 9TH DAY OF DECEMBER, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 473 of 2019
BETWEEN:

Diwan Singh                                 ...Petitioner
        (None present for the petitioner)

AND:

R. Minakshi Sundaram & others               ... Opposite Parties

        (By Mr. Dinesh Gahtori, Advocate holding brief of Mr.
        B.D. Kandpal, Advocate)


                         JUDGMENT

1. Mr. Dinesh Gahtori, Advocate holding brief of Mr. B.D. Kandpal, learned counsel for the opposite parties submits at the bar that the order passed by Writ Court has been complied with.

2. Accordingly, the Contempt Petition is dismissed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to seek recall of this order, if order passed by Writ Court is not complied with.

(MANOJ KUMAR TIWARI, J.) Aswal