CLCON/778/2018
2023 Latest Caselaw 1115 UK

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                                  CLCON No. 778 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Rakshit Joshi, Advocate, holding brief of Mr. M.C. Pant, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the respondent.

Learned Standing Counsel points out that the judgment rendered by learned Single Judge, contempt whereof is alleged, is challenged by the State Government in Appeal, which is pending before Division Bench of this Court.

In view of the judgment rendered by Hon'ble Supreme Court in the case of Modern Food Industries (India) Ltd. v. Sachidanand Dass and another, reported in 1995 Supp (4) SCC 465 contempt petition is closed. Contempt notices issued to respondents are hereby discharged.

However, petitioner shall be at liberty to file contempt petition afresh, as and when the Appeal is decided.

Manoj Kumar Tiwari, J.) 24.04.2023 Navin