CLCON/142/2021
2021 Latest Caselaw 2832 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
          ON THE 3RD DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 142 of 2021

BETWEEN:

M/s Shiv Shakti Traders .                        ...Petitioners
        (By Mr. Ankur Sharma, Advocate)

AND:
Birender Kumar Singh.                            ...Respondent
        (By Mr. Pradeep Hariya, Standing Counsel for the State
        of Uttarakhand)


                           JUDGMENT

In the writ petition filed by the petitioner, the only direction issued to District Mining Officer, Dehradun was to take decision on petitioner's representation dated 07.10.2020.

2. In the compliance affidavit, it has been stated that such decision has been taken on 05.01.2021. The order passed on petitioner's representation has been brought on record as Annexure No. 2 to the compliance affidavit.

3. Since the order passed by Writ Court stands complied with, therefore, Contempt Petition is closed.

4. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan