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CLCON/184/2018
2021 Latest Caselaw 3556 UK

Citation : 2021 Latest Caselaw 3556 UK
Judgement Date : 8 September, 2021

Uttarakhand High Court
CLCON/184/2018 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 No. 184 of 2018
BETWEEN:

Ashwani Kumar.                                               ....Petitioner
         (By Mr. Pankaj, Advocate, holding brief of Mr. Parikshit Saini,
         Advocate)


AND:

Deen Bandhu Singh & another.                            ...Respondents
          (There is no representation for the respondents)




                             JUDGMENT

Learned counsel appearing for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with and, according to him, the Contempt Petition be closed.

2. In view of the statement, so made by learned counsel appearing for the petitioner, Contempt Petition is closed. Contempt notices issued to respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin

 
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