CLCON/801/2018
2021 Latest Caselaw 3976 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
             TH
    ON THE 30 DAY OF SEPTEMBER, 2021
                 BEFORE:
  HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION No. 800 of 2018
BETWEEN:

M/s Indian Trading Company                    ...Petitioner
AND:

Om Prakash & others                           ... Opposite Parties

                     With
        CONTEMPT PETITION No. 801 of 2018
BETWEEN:
M/s Indian Trading Company                    ...Petitioner

AND:
Om Prakash & others                           ... Opposite Parties
        (By Mr. Bilal Ahmed, Advocate for the petitioner)

        (Mr. J.S. Bisht, Standing Counsel for the opposite parties)


                           JUDGMENT

1. Writ Court had directed the respondents for releasing the admitted dues of the petitioner within six months.

2. Mr. Bilal Ahmed, learned counsel for the petitioners has made a statement at the bar that the payment of the admitted contractual dues of the petitioner has been made to him in terms of the order passed by Writ Court.

3. In view of the submission so made by learned counsel for the petitioners, the Contempt petitions are closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal