CLCON/261/2015
2021 Latest Caselaw 429 UK

      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. 261 of 2015


     BETWEEN:

     Praveen Dhyani and another.                    ....Petitioners
             (By Mr. Siddhartha Singh, Advocate)


     AND:

     Suraj Gulati.                                 .....Respondent

             (By Mr. Piyush Garg, Advocate)


                             JUDGMENT

Learned counsel for the petitioners seeks permission of this Court to withdraw this Contempt Petition with liberty to file appropriate application under Order 39 Rule 2-A C.P.C.

2. Permission is granted.

3. The Contempt Petition is dismissed as withdrawn with liberty as aforesaid.

4. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan