High CourtsSingle Bench(2021) 09 UK CK 0610

Chandra Shekhar Tiwari vs Bhupinder Kaur Aulakh & Ors.

Uttarakhand High Court, Nainital · Decided on 21 September 2021

HON’BLE JUDGES
Manoj Kumar Tiwari, J
CASE NUMBER
CONTEMPT PETITION No. 250 of 2018

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 46 words

Learned counsel for the petitioner submits 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 closed.

3.

Contempt notices issued to the respondents are hereby discharged.