CLCON/896/2018
2022 Latest Caselaw 403 UK

Citation : 2022 Latest Caselaw 403 UK
Judgement Date : 23 February, 2022

Uttarakhand High Court

CLCON/896/2018 on 23 February, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 23RD DAY OF FEBRUARY, 2022
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION NO. 896 OF 2018
BETWEEN:
V.K. Joshi                                  ... Petitioner
        (By Mr. Pooran Singh Rawat, Advocate)

AND:
Shri Harvash Singh Chung & others ... Opposite Parties
        (By Mr. J.S. Bisht, Standing Counsel and Mr. Sobhit Joshi,
        Advocate holding brief of Mr. Ashish Joshi, Advocate)

                          JUDGMENT

1. Learned counsel for the petitioner has made a statement at the bar that the order, passed by Writ Court, has been complied with.

2. In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal

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