CLCON/225/2017
2021 Latest Caselaw 3168 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. 225 of 2017

BETWEEN:

Govind Ballabh Awasthi.                       ...Petitioner
     (By Mr. M.C. Kandpal, Senior Advocate, assisted by Mr.
     Chitrarth Kandpal, Advocate)

AND:
S. Ramaswamy & others.                    ...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

WPSS No. 2461 of 2016 filed by the petitioner was disposed of by Writ Court vide order dated 17.04.2017.

2. Alleging disobedience of the said order, petitioners have filed this Contempt Petition.

3. A counter affidavit has been filed on behalf of respondent no. 1. In paragraph no. 3 of the said affidavit, it has been stated that direction issued by Writ Court has been complied with. The steps taken towards compliance have been indicated in paragraph nos. 3 (F.G.H.I.).

4. In view of the averments made in the counter affidavit filed on behalf of respondent no. 1,

this Court is of the considered opinion that it is not a case of willful disobedience of the order passed by Writ Court.

5. Accordingly, the Contempt Petition is closed.

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

(MANOJ KUMAR TIWARI, J.) Arpan