CLCON/490/2020
2021 Latest Caselaw 2937 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
          ON THE 9TH DAY OF AUGUST, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION NO. 493 OF 2020
BETWEEN:

Smt. Pooja Sharma                        ... Petitioner
        (By Mr. A.K. Sharma, Advocate)

AND:
Dr. Dinanath Sharma                      ... Opposite Party
        (By Mr. M.C. Pant, Advocate)

                      WITH
        CONTEMPT PETITION NO. 490 OF 2020
        CONTEMPT PETITION NO. 491 OF 2020
        CONTEMPT PETITION NO. 492 OF 2020


                         JUDGMENT

1. Mr. A.K. Sharma, learned counsel appearing for the petitioners submits that pursuant to the order(s) passed by Writ Court, opposite party has rejected the representation(s) of the petitioner(s).

2. Since the direction issued by the Writ Court has been complied with, therefore, nothing survives in these contempt petitions.

3. Accordingly, contempt petitions are closed. Notices issued to the opposite party are hereby discharged. However, petitioners shall be at liberty to approach the appropriate forum for redressal of their grievance, if any.

(MANOJ KUMAR TIWARI, J.) Aswal