CLCON/584/2018
2021 Latest Caselaw 4444 UK

Citation : 2021 Latest Caselaw 4444 UK
Judgement Date : 8 November, 2021

Uttarakhand High Court

CLCON/584/2018 on 8 November, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 8TH DAY OF NOVEMBER, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 584 of 2018

BETWEEN:

Manoj Singh Pawar.                              ..........Petitioner
        (There is no representation for the petitioner)

AND:
Dr. Ranveer Singh.                               ...Respondent
        (By Mr. Pradeep Hairiya, Standing Counsel for the State
        of Uttarakhand)


                          JUDGMENT

In view of the statement made in paragraph nos. 3 & 4 of the compliance affidavit, this Court is satisfied that substantial compliance of the order passed by Writ Court has been made.

2. In such view of the matter, the contempt petition is closed.

3. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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