CLCON/376/2017
2021 Latest Caselaw 3080 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
         ON THE 13TH DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 376 of 2017
BETWEEN:

Pyar Singh Negi                             ...Petitioner
        (By Mr. M.S. Rawat, Advocate holding brief of Mr. D.S.
        Patni, learned Senior Advocate)

AND:

Professor Anil Kumar Gupta
& another                                   ... Opposite Parties

        (By Mr. S.R. Joshi, Advocate)


                         JUDGMENT

1. Mr. M.S. Rawat, learned counsel appearing for the petitioner submits that as per his instructions received from the petitioner, the order dated 09.01.2017 passed by Division Bench of this Court in WPSB No. 442 of 2015, as modified vide order dated 11.06.2019, has been complied with.

2. In view of the statement so made by learned counsel for the petitioner, nothing survives in this contempt petition.

3. Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal