CLCON/765/2018
2022 Latest Caselaw 46 UK

     IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
           ON THE 5TH DAY OF JANUARY, 2022
                                  BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

         CONTEMPT PETITION No. 765 of 2018
BETWEEN:
Kewlala Nand Joshi.                                        .....Petitioner
         (There is no representation for the petitioner)


AND:

Ranbir Singh Chawan.                                       ...Respondent
         (There is no representation for the respondent)


                               JUDGMENT

There is no representation for the parties.

2. In view of averment made in paragraph no. 6 of the compliance affidavit filed on behalf of respondent, this Court is satisfied that the order passed by Writ Court has been complied with.

3. Accordingly, the contempt petition is closed. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan