CLCON/416/2019
2021 Latest Caselaw 4865 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 1ST DAY OF DECEMBER, 2021
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Contempt Petition No. 416 of 2019
BETWEEN:

Brij Mohan Singh                              ... Petitioner
        (By Mr. Himanshu Aswal, Advocate holding brief of Mr.
        Navnish Negi, Advocate)

AND:

Rakesh Teji                                   ... Opposite Party

        (None present for the opposite party)


                           JUDGMENT

1. Mr. Himanshu Aswal, Advocate holding brief of Mr. Navnish Negi, learned counsel for the petitioner submits that the order passed by Writ Court, enforcement whereof is sought in this contempt petition, was set aside in appeal by Division Bench of this Court.

2. Since the order passed by Writ Court does not survive, therefore, contempt petition is dismissed. Notice issued to the opposite party is hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal