CLCON/284/2021
2021 Latest Caselaw 3555 UK

Citation : 2021 Latest Caselaw 3555 UK
Judgement Date : 8 September, 2021

Uttarakhand High Court

CLCON/284/2021 on 8 September, 2021

      IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
           ON THE 8th DAY OF September, 2021
                              BEFORE:
  HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     Contempt Petition (M/S) No. 284 of 2021


BETWEEN:

Devendra Singh and another                             ...Petitioners

          (By Ms. Priyanka Aggarwal, Advocate holding brief of Mr.
           Vivek Pathak, Advocate)

AND:

Vikas and others                                  ...Respondents

          (There is no representation for the respondents)


                            JUDGMENT

Learned counsel for the petitioners submits that, in view of modification made in the order sought to be enforced in this contempt petition, she wants to withdraw the contempt petition with liberty to file fresh.

2. Contempt petition is dismissed as withdrawn with liberty as aforesaid.

(MANOJ KUMAR TIWARI, J.) Shubham

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