CLCON/311/2018
2021 Latest Caselaw 3751 UK

Citation : 2021 Latest Caselaw 3751 UK
Judgement Date : 20 September, 2021

Uttarakhand High Court

CLCON/311/2018 on 20 September, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 20TH DAY OF SEPTEMBER, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 311 of 2018

BETWEEN:

Meghraj Singh.                                      ...Petitioner
        (There is no representation for the petitioner)

AND:
Rupendra Dutt Sharma & another.                 ...Respondents
        (There is no representation for the respondents)


                          JUDGMENT

This Contempt Petition was filed on 26.04.2018, however, contempt notice has not been issued to the respondents so far.

2. In view of provision contained in Section 20 of Contempt of Courts Act, 1971, proceedings for contempt cannot be initiated at this belated stage.

3. Accordingly, the Contempt Petition is closed.

(MANOJ KUMAR TIWARI, J.) Arpan

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