Uttarakhand High Court
Swami Devanand Bharat Bhakti Yog Ashram ... vs Kamlesh Uniyal on 18 March, 2015
Author: U. C. Dhyani
Bench: U. C. Dhyani
CLCON No.68 of 2015 Hon'ble U. C. Dhyani, J.
Mr. Siddhartha Singh, Advocate present for the petitioners.
Issue notice to sole respondent to show cause as to why he should not be charged for committing the contempt of Court, in the sense that on 26.06.2013, an undertaking was given by his counsel at the Bar that he shall withdraw the appeal and would avail the remedy before the appropriate forum. The respondent may show cause either in person or through his counsel on the next date of listing.
Steps to be taken within a week. List this matter after the notice is served upon the sole respondent.
(U. C. Dhyani, J.) Dated 18.03.2015 Rawat