CLCON/207/2021
2021 Latest Caselaw 1925 UK

                Office Notes,
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                                  CLCON No.207 of 2021

                                  Hon'ble Manoj Kumar Tiwari, J.

(via video conferencing)

Heard Mr. Rakesh Negi, Advocate for the petitioner.

It is alleged that the opposite party has willfully disobeyed the judgment and order dated 22.12.2020 passed by this Court in WPSB No.404 of 2020.

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.) 17.06.2021

Rajni