CLCON/628/2017
2021 Latest Caselaw 3296 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. 628 of 2017

BETWEEN:
Maukhi Singh & others.                                      ....Petitioners
         (By Mr. B.S. Negi, Advocate)



AND:
Mr. Nitish Jha & others.                                  ....Respondents
         (By   Mr.   J.S.   Bisht,   Standing   Counsel   for   the   State   of
         Uttarakhand/respondents)


                              JUDGMENT

Mr. B.S. Negi, learned counsel appearing for the petitioners made a statement at the bar that the judgment rendered by Writ Court in favour of the petitioners, has been stayed in Appeal by Division Bench of this Court.

2. Since the judgment rendered by Writ Court has become unenforceable, in view of the stay granted by Division Bench of this Court, therefore, Contempt Petition is closed. Contempt notice issued to respondent no. 1 is hereby discharged.

3. However, petitioners shall be at liberty to seek recall of this order, as and when the Special Appeal is decided in their favour.

(MANOJ KUMAR TIWARI, J.) Navin