CLCON/580/2019
2022 Latest Caselaw 369 UK

Citation : 2022 Latest Caselaw 369 UK
Judgement Date : 22 February, 2022

Uttarakhand High Court

CLCON/580/2019 on 22 February, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 22ND DAY OF FEBRUARY, 2022
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION NO. 580 OF 2019
BETWEEN:
Lallu Singh Bhadoriya                          ... Petitioner
        (By Mr. B.M. Pingal, Advocate)

AND:
Dr. N. Ravinder                                ... Opposite Party
        (By Mr. Kailash Chandra, Advocate holding brief of Ms. Beena
        Pande, Advocate)

                          JUDGMENT

1. Learned counsel for the parties are unanimous on the point that the order, passed by Writ Court, has been complied with.

2. In such view of the matter, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal

Download the LatestLaws.com Mobile App