CLCON/555/2021
2021 Latest Caselaw 5441 UK

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                                  CLCON No. 555 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. B.S. Koranga, Advocate, for the applicant.

Issue notices to the respondent, calling upon him to show cause, as to why, the proceedings under the Contempt of Courts Act, be not drawn against him for non compliance of the judgment, as rendered by the Coordinate Bench of this Court on 4th March, 2021, in Writ Petition (M/S) No. 145 of 2021, B.K. Industries Vs. State of Uttarakhand and others.

The applicant would take steps within a period of one week from today.

List this Contempt Petition immediately after service of notice on the respondent.

(Sharad Kumar Sharma, J.) Dated 31.12.2021 Shiv