CLCON/389/2017
2021 Latest Caselaw 2940 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. 389 OF 2017

BETWEEN:
        Navneet Singh                         ......Petitioner
        (By Mr. Prem Prakash Bhatt, Advocate)


AND:
        Mr. Sanjay Kumar                   .....Respondent
        (By Mr. J.S. Bisht, Standing Counsel for respondent)


                         JUDGMENT

Heard learned counsel for the parties.

2. Petitioner's writ petition was disposed of with a direction to the Competent Authority to take decision on his representation.

3. Mr. J.S. Bisht, learned Standing Counsel appearing for the respondent submits that in compliance of the order of Writ Court, petitioner's representation has been decided against him.

4. Since the order passed by Writ Court stands complied with, therefore, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin