CLCON/755/2018
2021 Latest Caselaw 3375 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
        ON THE 31st DAY OF AUGUST, 2021

                      BEFORE:

  HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

       Contempt Petition No.755 of 2018

BETWEEN:
  Diwan Singh Bisht                .....Petitioner

AND:

  Dhiraj Singh Garbiyal         .....Respondent

                     With
       Contempt Petition No.763 of 2018

BETWEEN:
  Smt. Ganga Dangwal               .....Petitioner

AND:

  Dhiraj Singh Garbiyal         .....Respondent

                     With
       Contempt Petition No.764 of 2018

BETWEEN:
  Hari Singh Kanwal                .....Petitioner

AND:

  Dhiraj Singh Garbiyal         .....Respondent


                     With
       Contempt Petition No.950 of 2018

BETWEEN:
  Jagat Singh Bisht                .....Petitioner

AND:

  Dhiraj Singh Garbiyal         .....Respondent
                                  2



      Counsel: Mr. K.K. Verma, Advocate for the petitioners
              Mr. Sandeep Kothari, Advocate for the respondents




                          JUDGMENT

Since common question of law and facts are involved in these contempt petitions, therefore are being taken up together and are being adjudicated by this common judgment.

2. Mr. Sandeep Kothari, learned counsel for the respondent has produced in Court the interim order passed by Hon'ble Supreme Court, whereby the effect and operation of the judgment rendered by Division Bench of this Court in SPA No.827/2018, SPA No.830/2018 and SPA No.845/2018, has been stayed.

3. The order produced in the Court is taken on record. Based on the said order, Mr. Sandeep Kothari, Advocate submits that the judgment rendered by the learned Single Judge, which was affirmed in appeal by the Division Bench of this Court, has since been stayed by Hon'ble Supreme Court, therefore contempt proceedings be closed. Shri K.K. Verma, learned counsel appearing for the petitioners admits that the order passed by learned Single Judge, as affirmed in appeal, has now been stayed.

4. In such view of the matter, the contempt petitions are closed. Notices issued to the respondents are hereby discharged. However,

petitioners shall be at liberty to seek recall of this order, if SLP is decided in their favour.

(MANOJ KUMAR TIWARI, J.) Rajni