Citation : 2021 Latest Caselaw 3454 UK
Judgement Date : 3 September, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 3RD DAY OF SEPTEMBER, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
CONTEMPT PETITION No. 81 of 2018
BETWEEN:
Tilak Raj Talwar & another ...Petitioners
(None present for the petitioner)
AND:
Janmejay Khanduri ... Opposite Party
(By Mr. J.S. Bisht, Advocate)
JUDGMENT
1. WPMS No. 107 of 2018 filed by the petitioners was disposed of vide order dated 19.01.2018 with a direction to Senior Superintendent of Police, Nainital to take decision on petitioners' application for seeking security.
2. Mr. J.S. Bisht, learned Standing Counsel appearing for the opposite party has apprised the Court that pursuant to the direction of this Court, Senior Superintendent of Police, Nainital has taken decision on petitioner's application vide order dated 14.02.2.018.
3. Since the only direction was to take decision on petitioner's application and such decision has been taken, therefore, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.
(MANOJ KUMAR TIWARI, J.) Aswal
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!