CLCON/137/2019
2021 Latest Caselaw 2976 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. 137 of 2019

BETWEEN:

Poonamlata.                                  ....Petitioner
     (By Mr. Dinesh Gahtori, Advocate)

AND:
R. Minakshi Sunderam & others.            ...Respondents
     (By Mr. Pradeep Hariya, Standing Counsel for the State
     of Uttarakhand)


                       JUDGMENT

Learned Standing Counsel is permitted to file supplementary affidavit in the Registry, during the course of the day.

2. Learned Standing Counsel has produced in Court today the order dated 25.10.2019 passed by Hon'ble Supreme Court in S.L.P. (C) No. 24690/2019. Perusal of the said order indicates that the judgment rendered in favour of the petitioner by learned Single Judge, as affirmed by Division Bench of this Court, has been stayed by Hon'ble Supreme Court.

3. In such view of the matter, the contempt petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to seek recall of this

order, if the judgment rendered by Hon'ble Supreme Court comes in her favour.

(MANOJ KUMAR TIWARI, J.) Arpan