CLCON/368/2019
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                                      CLCON No. 368 of 2019
                                      Hon'ble Manoj Kumar Tiwari, J.

Mr. Sandeep Tiwari, Advocate for the petitioners.

This Contempt Petition was filed in 2019, however, notices were not issued to the respondents.

In view of provision contained under Section 20 of Contempt of Courts Act, contempt proceedings cannot be drawn at this belated stage.

Learned counsel for the petitioners submits that challenge thrown to judgment rendered by learned Single Judge is pending before learned Division Bench. He further informs that there is delay in filing appeal by the State Government, which is yet to be condoned.

In such view of the matter, contempt petition is closed with liberty to petitioners to approach this Court again, as and when special appeal is decided.

(Manoj Kumar Tiwari, J.) 07.03.2022 Navin