CLCON/570/2017
2021 Latest Caselaw 3213 UK

 IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
          ON THE 21ST DAY OF AUGUST, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


           Contempt Petition No. 570 of 2017

BETWEEN:
Vijay Pratap Singh.                                        ....Petitioner
         (Ms. Sudha Tamta, Advocate)



AND:
Dilip Jawalkar & another.                             ....Respondents
         (By Mr. Hari Mohan Bhatia, Advocate for respondent no. 2)


                             JUDGMENT

Direction issued in Writ petition (S/S) No. 1366 of 2014 was for considering petitioner's case for regularization within eight weeks.

2. Ms. Sudha Tamta, learned counsel, holding brief of Mr. Vinay Kumar, learned counsel for the petitioner has made a statement at the bar that in terms of order passed by Writ Court, petitioner's case for regularization was considered and rejected.

3. Mr. Hari Mohan Bhatia, learned counsel appearing for respondent no. 2 has referred to the rejection order, which is brought on record along with counter affidavit filed by respondent no. 2.

4. In such view of the matter, Contempt Petition is closed. Contempt notice issued to respondent no. 2 is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin