CLCON/219/2017
2021 Latest Caselaw 3160 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
         ON THE 17TH DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 219 of 2017

BETWEEN:

Shail Bala.                                         ...Petitioner
        (By Mr. Alok Mahra, Advocate)

AND:
Vimmi Sachdeva & another.                       ...Respondents
        (By Mr. H.M. Raturi, Deputy Advocate General with Mr.
        Pradeep Hariya and Mr. J.S. Bisht, Standing Counsel for
        the State of Uttarakhand)


                         JUDGMENT

Learned Deputy Advocate General has produced in Court today the final order dated 16.03.2018 passed by Division Bench of this Court in Special Appeal No. 471 of 2017, which is taken on record. Perusal of the said order indicates that the order passed by Writ Court in WPSS No. 226 of 2017, contempt whereof has been alleged, has been set aside.

2. Since the order, execution whereof is sought in this contempt petition, does not exist anymore, therefore, the Contempt Petition is closed.

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

(MANOJ KUMAR TIWARI, J.) Arpan