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M/s Shabbir Ahemad vs Atul Gupta

Uttarakhand High Court · Decided on 9 March 2021 · Citation: (2021) 03 UK CK 0081

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 83 Of 2017
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Judgment

4 paragraphs · 80 words

Manoj Kumar Tiwari, J

1.

Mr. Sandeep Kothari, learned counsel for respondent submits that the order dated 05.12.2016 passed by Division Bench of this Court in SPA No. 21 of 2014 has been complied with.

2.

Mr. Bhupesh Kandpal, learned counsel for petitioner does not dispute this submission made on behalf of respondent.

3.

Since the order passed by Division Bench of this Court stands complied with, therefore, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.