CLCON/275/2015
2021 Latest Caselaw 428 UK

Citation : 2021 Latest Caselaw 428 UK
Judgement Date : 23 February, 2021

Uttarakhand High Court

CLCON/275/2015 on 23 February, 2021

      IN THE HIGH COURT OF UTTARAKHAND
                            AT NAINITAL
             ON THE 23RD DAY OF FEBRUARY, 2021
                               BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


             CONTEMPT PETITION No. 275 of 2015


     BETWEEN:

     Umesh Chandra Pant.                           ....Petitioner
             (By Mr. Alok Mahra, Advocate)


     AND:

     Shri R.K. Kunwar and others.               .....Respondents

             (By Mr. J.S. Bisht, Standing Counsel for the State of
             Uttarakhand)


                             JUDGMENT

Learned counsel for the petitioner made a statement at the bar that the Contempt Petition has become infructuous.

2. In view of the statement of learned counsel for the petitioner, the Contempt Petition is dismissed as infructuous.

3. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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