CLCON/259/2018
2021 Latest Caselaw 4018 UK

Citation : 2021 Latest Caselaw 4018 UK
Judgement Date : 4 October, 2021

Uttarakhand High Court

CLCON/259/2018 on 4 October, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
          ON THE 4TH DAY OF OCTOBER, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


           Contempt Petition No. 259 of 2018

BETWEEN:
Dr. Vijaya Nand Kala                       ....Petitioner
         (By Mr. Susheel, Advocate)



AND:
Dr. M.P.S. Chauhan & another               ... Opposite parties
                             JUDGMENT

1. This Contempt Petition were filed in the year 2018. This Court, vide order dated 06.04.2018, issued notice to the opposite parties, however, petitioner did not take steps for effecting service upon opposite parties.

2. In view of Section 20 of the Contempt of Courts Act, 1971, contempt proceedings cannot be initiated against opposite party, at this late stage.

3. Accordingly, Contempt Petition is closed.

(MANOJ KUMAR TIWARI, J.) Aswal

Download the LatestLaws.com Mobile App