CLCON/286/2017
2021 Latest Caselaw 3170 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. 286 of 2017

BETWEEN:

Mohan Singh & another.                             ...Petitioners
        (There is no representation for the petitioners)

AND:
Anand Vardhan & 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

The order dated 01.05.2017 passed by Writ Court has been set aside by Division Bench of this Court in Special Appeal No. 579 of 2017. Copy of the order passed in Special Appeal No. 579 of 2017 has been produced by learned Deputy Advocate General in the Court today, which is taken on record.

2. Since the order passed by Writ Court does not exist anymore, therefore, contempt petition is closed.

3. In such view of the matter, the Contempt Petition is closed.

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

(MANOJ KUMAR TIWARI, J.) Arpan