CLCON/232/2017
2021 Latest Caselaw 3127 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
       ON THE 16TH DAY OF AUGUST, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION No. 232 of 2017
BETWEEN:

Kavishwer Rahi                             ...Petitioner
     (By Mhod. Umar, Advocate)

AND:

Rakesh Kumar Kunwar                      ... Opposite Party

     (By Mr. Pradeep Hariya, learned Standing Counsel)

                      JUDGMENT

1. WPSS No. 296 of 2017, filed by the petitioner, was disposed of with certain directions to the respondents.

2. Mr. Pradeep Hariya, learned Standing Counsel appearing for the opposite party has apprised the Court that against the said order, respondents filed Special Appeal No. 753 of 2017 and Division Bench of this Court allowed the said appeal and the judgment, rendered by Writ Court, was set aside vide judgment dated 20.11.2017. By the said order, matter was remitted back to the Writ Court.

3. Modh. Umar, learned counsel for the petitioner submits that the Writ Petition is pending before the Writ Court.

4. Since the order, contempt whereof is alleged, does not exist anymore, in view of the judgment rendered by Division Bench of this Court,

therefore, contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal