CLCON/558/2017
2022 Latest Caselaw 2636 UK

SL.          Office Notes,
No.   Date      reports,
               orders or                  COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             CLCON No. 558 of 2017
                             Hon'ble Sanjaya Kumar Mishra, J.

Mr. Harendra Belwal, learned counsel for the petitioner.

Mr. Subhash Upadhyay, learned counsel for the respondent no. 2.

Mr. Prateek Tripathi, learned counsel for the respondent no. 3.

Learned counsel for the petitioner would submit that part of the judgment violation of which, has been alleged in this civil contempt, has been complied by the Uttar Pradesh Cooperative Federation. However, there are certain disputed matters still pending, hence, he wants to withdraw the contempt application with liberty to file fresh writ petition.

In that view of the matter, the civil contempt is dropped with aforesaid liberty.

(S.K. Mishra, J.) 24.08.2022 A/-