CLCON/494/2017
2021 Latest Caselaw 3294 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. 494 of 2017

BETWEEN:
Ramesh Chandra Joshi.                                     ....Petitioner
         (By Mr. Deepak Joshi, Advocate, holding brief of Mr. Bhagwant Mehra,
         Advocate)



AND:
Sri Anand Swaroop.                                     ....Respondent
         (By Mr. Akib Ahmad, Advocate, holding brief of Mr. Ashish Joshi,
         Advocate)


                             JUDGMENT

Mr. Akib Ahmad, learned counsel appearing for the respondent makes a statement at the bar that the order passed by Writ Court, enforcement whereof has been sought in this Contempt Petition, has been stayed in Appeal by Division Bench of this Court and the stay is still operating.

2. Since the judgment, execution whereof has been sought, has become unenforceable in view of the stay granted by Division Bench, therefore, the Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged. However, petitioner shall be at liberty to file fresh Contempt Petition, as and when the Special Appeal is decided in his favour.

(MANOJ KUMAR TIWARI, J.) Navin