CLCON/251/2023
2023 Latest Caselaw 2574 UK

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                                  CLCON No.251 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Vipul Sharma, Advocate for the petitioner.

Heard.

The petitioner has brought to the notice of the Court the order dated 06.07.2022 passed in WPMS No.1257 of 2022, Sarvan Singh and others Vs. State of Uttarakhand and others ("the petition"), has been wilfully disobeyed by the respondent/contemnor.

It is submitted that though the respondent/contemnor was not a party in the petition, but he has been told about the order of the Court. But, he has made a communication that since he is not a party, he is not bound by it. Learned counsel for the petitioner would submit that it is a wilful disobedience of the Court order, he would refer to the judgments in this connection.

Admit.

Issue notice to the respondent to file his response by 03.11.2023.

Steps to be taken within a week.

List this case on 03.11.2023.

(Ravindra Maithani, J.) 29.08.2023 Ravi