CLCON/250/2018
2021 Latest Caselaw 3791 UK

Citation : 2021 Latest Caselaw 3791 UK
Judgement Date : 21 September, 2021

Uttarakhand High Court

CLCON/250/2018 on 21 September, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
        ON THE 21ST DAY OF SEPTEMBER, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 250 of 2018

BETWEEN:

Chandra Shekhar Tiwari.                          ...Petitioner
        (By Mr. C.K. Sharma, Advocate)

AND:
Bhupinder Kaur Aulakh & others.              ...Respondents
        (By Mr. Pradeep Hairiya, Standing Counsel for the State
        of Uttarakhand)


                          JUDGMENT

Learned counsel for the petitioner submits that the order passed by Writ Court has been complied with.

2. In view of the statement so made by learned counsel for the petitioner, the contempt petition is closed.

3. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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