CLCON/421/2019
2021 Latest Caselaw 4831 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 30TH DAY OF NOVEMBER, 2021
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Contempt Petition No. 421 of 2019
BETWEEN:
Rajesh Kumar                                 ... Petitioner
        (By Ms. Aklema Parveen, Advocate holding brief of Mr. Piyush
        Garg, Advocate)

AND:
Deependra Kumar Chaudary
& another                                    ... Opposite Parties
        (By Mr. Pradeep Hairiya, Standing Counsel for opposite party
        no. 1 and Mr. B.D. Pande, Advocate for opposite party no. 2)
                          JUDGMENT

1. This contempt petition was filed by the petitioner alleging willful disobedience of an interim order dated 27.02.2013 passed in First Appeal No. 110 of 2012.

2. By the said order, respondents were restrained from creating third party interest in the land in question.

3. Ms. Aklima Parveen, learned counsel for the petitioner submits that First Appeal No. 110 of 2012 itself has been withdrawn, therefore, she submits that petitioner does not want to press this contempt petition.

4. Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal