CLCON/216/2021
2021 Latest Caselaw 1877 UK

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                                  CLCON No.216 of 2021

                                  Hon'ble Manoj Kumar Tiwari, J.

(via video conferencing)

Heard Mr. C.S. Rawat, Advocate for the petitioner.

It is alleged that the opposite party has willfully disobeyed the judgment and order dated 06.01.2021 passed in WPSS No.123 of 2017.

Issue notice to opposite party calling upon him to file his response to the allegations made in this contempt petition within a period of six weeks.

List this matter after six weeks.

(Manoj Kumar Tiwari, J.) 15.06.2021

Rajni