CLCON/529/2019
2021 Latest Caselaw 4887 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 2ND DAY OF DECEMBER, 2021
                          BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 529 of 2019

BETWEEN:

Amit Kumar Singh.                               ...Petitioner
        (By Mr. Subhash Upadhyaya, Advocate)

AND:
Shri Sushil Kumar & another.                ...Respondents
        (By Mr. J.S. Bisht, Standing Counsel for the State of
        Uttarakhand)


                        JUDGMENT

Writ Court had directed the Disciplinary Authority to conclude the disciplinary inquiry pending against the petitioner, within six weeks.

2. Alleging willful disobedience of the said order, this contempt petition was filed.

3. Learned counsel for the petitioner makes a statement that now disciplinary inquiry has been concluded on 16.09.2019.

4. In such view of the matter, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan