CLCON/511/2017
2021 Latest Caselaw 3289 UK

 IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
          ON THE 25TH DAY OF AUGUST, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


           Contempt Petition No. 511 of 2017

BETWEEN:
Shamshad Ahmad                                              ....Petitioner
         (By Mr. Shobhit Batra, Advocate)



AND:
Rohit Meena & another                  .               ....Respondents
         (By Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand and
         Mr. Vipul Sharma, Advocate for respondent no. 2)


                             JUDGMENT

Mr. Shobhit Batra, learned counsel, holding brief of Mr. S.K. Mandal, learned counsel for the petitioner submits that the order passed by Writ Court has been complied with and all the hoardings have been removed from National Highway Nos. 74 & 87.

2. In view of the statement so made, Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin