CLCON/901/2018
2022 Latest Caselaw 458 UK

Citation : 2022 Latest Caselaw 458 UK
Judgement Date : 25 February, 2022

Uttarakhand High Court

CLCON/901/2018 on 25 February, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 25TH DAY OF FEBRUARY, 2022
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION NO. 901 OF 2018
BETWEEN:
Mohan Singh Mehra                               ... Petitioner
        (By Mr. B.M. Pingal, Advocate)

AND:
Mr. R.K. Kunwar                                 ... Opposite Party
        (By Mr. J.S. Bisht, Standing Counsel)

                           JUDGMENT

1. Mr. B.M. Pingal, learned counsel for the petitioner and Mr. J.S. Bisht, learned Standing Counsel for the State unanimously submit that compliance of the order, passed by Writ Court, has been made.

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

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