CLCON/95/2018
2021 Latest Caselaw 3352 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
         ON THE 27TH DAY OF AUGUST, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         CONTEMPT PETITION No. 91 of 2018
BETWEEN:

Diwan Singh                               ...Petitioner
        (By Mr. Chitrarth Kandpal, Advocate)

AND:

Sri Ranbir Singh & others              ... Opposite Parties
        (Mr.Pradeep Hairiya, Standing Counsel for the opposite
        parties)
                             With
         CONTEMPT PETITION No. 92 of 2018
         CONTEMPT PETITION No. 94 of 2018
         CONTEMPT PETITION No. 95 of 2018
         CONTEMPT PETITION No. 96 of 2018
         CONTEMPT PETITION No. 97 of 2018
         CONTEMPT PETITION No. 98 of 2018
         CONTEMPT PETITION No. 99 of 2018
         CONTEMPT PETITION No. 101 of 2018
         CONTEMPT PETITION No. 102 of 2018
         CONTEMPT PETITION No. 103 of 2018
         CONTEMPT PETITION No. 104 of 2018

                         JUDGMENT

1. Mr. Chitrarth Kandpal, learned counsel for the petitioners has made a statement at the bar that the order(s) passed by Writ Court has been complied with, inasmuch as, claim for regularisation of the petitioners has considered by the opposite parties.

2. In view of the submission so made by learned counsel for the petitioners, the Contempt petitions are closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal