CLCON/273/2018
2021 Latest Caselaw 3758 UK

Citation : 2021 Latest Caselaw 3758 UK
Judgement Date : 20 September, 2021

Uttarakhand High Court

CLCON/273/2018 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. 273 of 2018

BETWEEN:

Khatema Fibres Ltd.                               ...Petitioner
        (By Mr. Pankaj Tangwan, Advocate)

AND:
Sh. Ravinder Kumar & others.                   ...Respondents
        (There is no representation for the respondents)


                         JUDGMENT

This Contempt Petition was filed on 13.04.2018, 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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