CLCON/317/2017
2021 Latest Caselaw 3016 UK

 IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
         ON THE 11TH DAY OF AUGUST, 2021
                                  BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 317 of 2017

BETWEEN:

Diwakar Chamoli.                                      ..........Petitioner
        (By Mr. Bhuwanesh Joshi, Advocate)

AND:
Minakshi Sundram and others.                    ......Respondents
        (By Mr. H.M. Raturi, Deputy Advocate General and Mr.
        J.S.   Bisht,   Standing     Counsel    for     the   State     of
        Uttarakhand)


                             JUDGMENT

Learned counsel for the petitioner submits that, in view of subsequent development, this contempt petition has become infructuous, inasmuch as, 'Sri Badrinath Kedarnath Temple Committee' has been replaced by 'Uttarakhand Char Dham Devasthanam Management Board'.

2. In such view of the matter, the contempt petition is closed.

3. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan