CLCON/16/2022
2022 Latest Caselaw 511 UK

Citation : 2022 Latest Caselaw 511 UK
Judgement Date : 3 March, 2022

Uttarakhand High Court

CLCON/16/2022 on 3 March, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
           ON THE 3RD MARCH DAY OF, 2022
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

         Contempt Petition No. 16 of 2022
BETWEEN:

Smt. Shakuntala                             ... Petitioner
        (By Mr. Naman Kamboj, Advocate holding brief of Mr.
        Ram Prasad, Advocate)

AND:

Dr. Pankaj Kumar Panday & others ... Opposite Parties

        (By Mr. Sushil Vashisth, learned Brief Holder)


                         JUDGMENT

1. Mr. Naman Kamboj, learned counsel appearing for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with.

2. In view of the statement so made by learned counsel for the petitioner, the contempt petition is dismissed. Notices issued to the opposite parties are hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal

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