CLCON/239/2021
2021 Latest Caselaw 3297 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. 239 of 2021

BETWEEN:
Shiv Shankar Tyagi.                                  ....Petitioner
         (By Mr. Rakesh Negi, Advocate, holding brief of Ms. Madhu Negi,
         Advocate for the petitioner)



AND:
Dr. Mahendra Pal Singh.                                  ....Respondent
         (By Mr. J.S. Bisht, Standing Counsel for the State/respondent)


                              JUDGMENT

Mr. Rakesh Negi, learned counsel appearing for the petitioner makes a statement at the bar that pursuant to order passed by Writ Court, petitioner's representation has been decided.

2. Since order passed by Writ Court has been complied with, therefore, nothing survives in this contempt petition.

3. Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin