CLCON/420/2017
2021 Latest Caselaw 2968 UK

     IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
            ON THE 10TH DAY OF AUGUST, 2021
                               BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          CONTEMPT PETITION NO. 420 OF 2017

BETWEEN:
         Madhav Mohan Saklani.                        ......Petitioner
         (By Mr. I.D. Paliwal, Advocate)


AND:
         Swasthi Ballabh Joshi & others.           ....Respondents
         (By Mr. J.S. Bisht, Standing Counsel for respondents)


                            JUDGMENT

Heard learned counsel for the parties.

2. A Division Bench of this Court had granted stay against transfer in petitioner's writ petition.

3. Learned counsel for the petitioner submits that the stay order was complied with and subsequently petitioner has also retired from service.

4. In view of the above, the Contempt Petition is closed. Contempt notice issued against respondent no. 1 is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin