CLCON/411/2017
2021 Latest Caselaw 3042 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
         ON THE 12TH DAY OF AUGUST, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION NO. 411 OF 2017
BETWEEN:
Jagdish Prasad Godiyal                         ... Petitioner
        (By Mr. Hem Chandra Joshi, Advocate)

AND:
Shri Rajendra Mahajan & others                 ... Opposite Parties
        (By Mr. Gajendra Tripathi, Brief Holder)

                           JUDGMENT

1. Mr. Hem Chandra Joshi, learned counsel appearing for the petitioner submits that order of Writ Court has been complied with, inasmuch as, a sum of ₹2,85,468/- has been refunded to the petitioner by the concerned Divisional Forest Officer and petitioner's pension has also been re-fixed in terms of the order dated 07.04.2017 passed by Writ Court.

2. Since the order of the Writ Court has been complied with, therefore, nothing survives in this contempt petition.

3. In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal