CLCON/212/2023
2023 Latest Caselaw 2598 UK

Citation : 2023 Latest Caselaw 2598 UK
Judgement Date : 1 September, 2023

Uttarakhand High Court

CLCON/212/2023 on 1 September, 2023

CLCON No. 212 of 2023
Hon'ble Ravindra Maithani, J.

Mr. Kaushal Sah Jagati, Advocate for the petitioner.

It is a contempt petition. The petitioner has brought to the notice of the Court that the judgment and order dated 01.06.2017, passed in Writ Petition (PIL) no. 208 of 2015, Kashif Ali Vs. State of Uttarakhand and others has been wilfully disobeyed by the respondents.

Notices were issued to the respondent nos. 1 and 2, which has been served on them as reported by the Registry, but they are not present and they are not being represented.

Let issue notice to respondent nos. 1 and 2, to personally appearing before the Court, so that charged may be framed on them.

List this matter on 12.10.2023

(Ravindra Maithani, J.) 01.09.2023 Jitendra

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