CLCON/42/2019
2021 Latest Caselaw 4579 UK

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                                  CLCON No. 42 of 2019
                                  Hon'ble Manoj Kumar Tiwari, J.

There is no representation for the petitioner.

Petitioner is seeking enforcement of judgment dated 18.09.2012 rendered by Writ Court as affirmed in Special Appeal No. 494 of 2017.

This Contempt Petition was filed in the year 2019, however, notice was not issued to any of the respondents.

In view of provisions contained in Section 20 of the Contempt of Courts Act, contempt proceeding cannot be initiated at this belated stage.

Accordingly, Contempt Petition is closed.

(Manoj Kumar Tiwari, J.) 15.11.2021 Navin