WPSS/2292/2018
2021 Latest Caselaw 94 UK

Citation : 2021 Latest Caselaw 94 UK
Judgement Date : 8 January, 2021

Uttarakhand High Court

WPSS/2292/2018 on 8 January, 2021

CLCON No.61 of 2020
Hon'ble Sharad Kumar Sharma, J.

Mr. Vikas Anand, Advocate for the petitioner.

The Division Bench of this Court by the judgment dated 15.05.2019, had directed the respondents to complete the process of construction of Gadarpur bypass road. Petitioner in the present contempt alleges its non compliance, as the said bypass has not yet been completed by the respondents, despite the directions by the judgment of Division Bench.

Issue notices to the respondents to show cause as to why the proceedings under the Contempt of Courts Act be not drawn against them.

Steps would be taken by the petitioner within a period of ten days.

Respondents may file their response within a period of three weeks thereafter.

List thereafter.

(Sharad Kumar Sharma, J.) 08.01.2021 Arti

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