CLCON/379/2020
2021 Latest Caselaw 642 UK

Citation : 2021 Latest Caselaw 642 UK
Judgement Date : 3 March, 2021

Uttarakhand High Court

CLCON/379/2020 on 3 March, 2021

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
             ON THE 3rd DAY OF MARCH, 2021
                             BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          CONTEMPT PETITION NO. 379 OF 2020


BETWEEN:
         Nain Singh & others                  ......Petitioners
         (Mr. D.K. Bankoti, Advocate, holding brief of Mr. Alok
         Mahra, Advocate)



AND:
         Shri Anand Vardhan & others       .....Respondents
         (Mr. J.S. Bisht, Standing Counsel for the State of
         Uttarakhand)


                            JUDGMENT

Mr D.K. Bankoti, Advocate, holding brief of Mr. Alok Mahra, Advocate for petitioners submits that order passed by Writ Court has been complied with.

2. In view of such statement, Contempt Petition is closed.

3. Contempt notices issued against respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin

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