CLCON/250/2017
2021 Latest Caselaw 3171 UK

Citation : 2021 Latest Caselaw 3171 UK
Judgement Date : 17 August, 2021

Uttarakhand High Court

CLCON/250/2017 on 17 August, 2021

 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. 250 of 2017

BETWEEN:

Trilok Ram.                                      ...Petitioner
        (By Mr. Harendra Belwal, Advocate)

AND:
Shri Akash Saraswat.                           ...Respondent
        (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

Since representation of the petitioner has been decided in terms of the order passed by Writ Court and petitioner has been promoted to the post of Head Master, Junior High School, as claimed by him in his writ petition, therefore, the Contempt Petition is closed.

2. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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