HARENDRA SINGH KWEERA Vs. NANDA BALLABH PANT

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) PRESENT petition has been filed by the petitioner for punishing the opposite party for wilful and deliberate disobedience of the order -dated 22.05.2007 passed by this Court in Second Appeal No.68 of 2004 "State of Uttaranchal Vs. Sri Khushal Singh and others".

(3.) SUPPLEMENTARY affidavit filed in the Court today. Same is taken on record.