CLCON/381/2017
2021 Latest Caselaw 2942 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. 381 OF 2017

BETWEEN:
          Sangeeta Arora                             ......Petitioner
          (By Mr. Prabhakar Narayan, Advocate, holding brief of Mr. D.K.
          Joshi, Advocate)


AND:
          R.K. Kunwar                             .....Respondent
          (By Mr. Pradeep Hairiya, Standing Counsel for respondent)


                              JUDGMENT

Heard learned counsel for the parties.

2. Writ Petition (S/S) No. 1561 of 2016 filed by the petitioner was disposed of in terms of judgment rendered in Writ Petition (S/S) No. 1778 of 2014 and the Competent Authority was directed to consider petitioner's case for allocation of a district opted by her.

3. In this Contempt Petition, petitioner had alleged that the order passed by Writ Court has not been complied with.

4. Mr. Prabhakar Narayan, Advocate, holding brief of Mr. D.K. Joshi, Advocate for the petitioner makes a statement at the bar that the judgment rendered by Writ Court has now been complied with.

5. In such view of the matter, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin