CLCON/599/2017
2021 Latest Caselaw 1455 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
             ON THE 9TH DAY OF April, 2021

                           BEFORE:

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          Contempt Petition No.599 of 2017

BETWEEN:
  Rajesh Dani                                     .....Petitioner


AND:

     Smt. Rekha Kohli                         .....Respondent


                          JUDGMENT

Petitioner filed Writ Petition M/S No.1683 of 2017 seeking a writ in the nature of mandamus commanding and directing the respondents to register the marriage of the petitioners under the Special Marriage Act, 1954. The said writ petition was disposed of with a direction to the respondent no.2 to take decision on the application submitted by the petitioner for registration of marriage. This contempt petition was filed alleging non-compliance of the directions issued by this Court.

2. A compliance affidavit has been filed by Special Marriage Officer/Sub Divisional Officer Magistrate, Dhari, District Nainital. In para-7 of the said affidavit, it has been stated that after completing necessary formalities and procedure, marriage of the petitioner with Barbara Biro has

been registered. Marriage certificate has been enclosed as Annexure-3 to the said affidavit.

3. From the averment made in the compliance affidavit, it is apparent that compliance of the order has been made. Thus, nothing survives in this contempt petition. Same is hereby dismissed. Notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Rajni