CLCON/22/2019
2021 Latest Caselaw 4924 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 3RD DAY OF DECEMBER, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         CONTEMPT PETITION No. 22 of 2019

BETWEEN:

Bhuwan Rauthan.                                      ...Petitioner
        (By Mr. D.S. Mehta, Advocate, holding brief of Mr. M.C.
        Pant, Advocate)

AND:
Smt. Manisha Panwar & another.                    ...Respondents
        (By Mr. Pradeep Hairiya, Standing Counsel for the State
        of Uttarakhand)

                          JUDGMENT

Learned counsel for the parties are unanimous on the point that services of the petitioner have been regularized in terms of the order passed by Writ Court.

2. In such view of the matter, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to approach the appropriate forum for redressal of his grievance, if any.

(MANOJ KUMAR TIWARI, J.) Arpan