CLCON/269/2017
2021 Latest Caselaw 1459 UK

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                                  CLCON No. 269 of 2017
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Vinod Chandra, Advocate, holding brief of Ms. Neetu Singh, Advocate for the petitioner.

Mr. Pradeep Hairiya, Standing Counsel for the State of Uttarakhand.

Learned counsel appearing for the petitioner submits that judgment rendered by Writ Court in WPSS No. 2238 of 2016, contempt whereof has been alleged, has been set-aside by Division Bench of this Court, in Special Appeal No. 480 of 2017.

Copy of the judgment rendered by Division Bench has been produced in Court, which is taken on record.

Since the judgment rendered by Writ Court does not survive any longer, therefore, contempt petition is closed.

Contempt notices issued against respondents are hereby quashed.

(Manoj Kumar Tiwari, J.) 09.04.2021 Navin