CLCON/620/2017
2021 Latest Caselaw 3093 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. 620 of 2017


BETWEEN:

Dr. Praksh Singh Mehra.                            ....Petitioner
     (There is no representation for the petitioner)



AND:

S.T.S. Lepcha.                                  ....Respondent
     (By Ms. Seema Sah, Advocate)



                        JUDGMENT

Writ Petition (S/B) No. 424 of 2017 filed by the petitioner was disposed of by a Division Bench of this Court with a direction to the Competent Authority to take decision in the matter of the petitioner.

2. Ms. Seema Sah, learned counsel appearing for respondent submits that pursuant to the direction issued by Division Bench of this Court, petitioner's claim was considered and rejected. She further submits that the rejection order was challenged by the petitioner by filing a subsequent Writ Petition (S/B) No. 55 of 2018, which was disposed of by a Division Bench of this Court, vide order dated 13.08.2018. Copy of the

order passed in Writ Petition (S/B) 55 of 2018 has been produced by her in Court, which is taken on record.

3. Since the Competent Authority has taken decision in the matter of the petitioner in terms of the order passed in Writ Petition (S/B) No. 424 of 2017, therefore, this Court is of the considered opinion that the order stands complied with.

4. In such view of the matter, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin