CLCON/17/2018
2021 Latest Caselaw 3329 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 26TH DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         CONTEMPT PETITION No. 17 of 2018

BETWEEN:

Ghanshyam Tiwari.                                   ...Petitioner
        (There is no representation for the petitioner)

AND:
Ms. Jyoti Kapoor.                                 ...Respondent
        (By Mr. Prem Prakash Bhatt, Advocate, holding brief of
        Mr. Sanjay Bhatt, Advocate)


                          JUDGMENT

Writ Court had directed the Competent Authority to decide petitioner's Appeal within three months.

2. In the compliance affidavit, it is stated in paragraph no. 5 that such decision has been taken by the Cantonment Board on 23.02.2018. Copy of the said order is annexed as Annexure No. 2 to the compliance affidavit.

3. Since the order stands complied with, therefore, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan