CLCON/83/2017
2021 Latest Caselaw 795 UK

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
               ON THE 9th DAY OF MARCH, 2021
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          CONTEMPT PETITION NO. 83 OF 2017


BETWEEN:
         M/s Shabbir Ahemad                      ......Petitioner
         (Mr. Bhupesh Kandpal, Advocate)



AND:
         Shri Atul Gupta                    .....Respondent
         (Mr. Sandeep Kothari, Advocate)


                          JUDGMENT

Mr. Sandeep Kothari, learned counsel for respondent submits that the order dated 05.12.2016 passed by Division Bench of this Court in SPA No. 21 of 2014 has been complied with.

2. Mr. Bhupesh Kandpal, learned counsel for petitioner does not dispute this submission made on behalf of respondent.

3. Since the order passed by Division Bench of this Court stands complied with, therefore, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin