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Indra Lal Arya vs Lalit Mohan

Uttarakhand High Court · Decided on 3 April 2012 · Citation: (2012) 04 UK CK 0093

HON’BLE JUDGES
Sudhanshu Dhulia, J
RESULT
Dismissed
CASE NUMBER
Contempt Petition No. 296 of 2011
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Judgment

3 paragraphs · 131 words

Hon''ble Sudhanshu, J.—Heard Mr. Anoop Verma, Advocate, for the petitioner and Mr. Dinesh Gahtori, Standing Counsel for the State of Uttarakhand. An affidavit of compliance has been filed by the learned Standing counsel stating that the order dated 1st August, 2011 passed in Writ Petition (S/S) No. 219 of 2011, which were alleged to have been violated by the respondent, have been complied with subsequent to the filing of the contempt petition.

2.

This fact has been admitted by the learned counsel for the petitioner, Mr. Anoop Verma and he states that the order dated 1st August, 2011 has been complied with.

3.

In view of the above affidavit and the statement given by the learned counsel for the petitioner in Court, the contempt petition is dismissed. Notices are also discharged.