CLCON/483/2021
2021 Latest Caselaw 4738 UK

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                                  CLCON No. 483 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Heard Mr. K.K. Harbola, Advocate for the petitioner.

It is alleged that opposite party no.2 has wilfully disobeyed the judgment dated 14.11.2019 passed in WPSS No. 1858 of 2018.

Issue notice to opposite party no.2 calling upon her to file her response to the allegations made in this contempt petition.

Steps to be taken within 24 hours. List this matter after eight weeks.

(Manoj Kumar Tiwari, J.) 24.11.2021 Shubham `