CLCON/652/2018
2021 Latest Caselaw 4931 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. 652 of 2018

BETWEEN:

Kulwant Singh & another.                           ...Petitioners
        (There is no representation for the petitioners)

AND:
Dr. Bhupendra Kaur Aulakh & others.              ...Respondents
        (By Mr. Pradeep Hairiya, Standing Counsel for the State
        of Uttarakhand)

                          JUDGMENT

Learned Standing Counsel submits that, against the order passed by Writ Court, contempt whereof is alleged, Special Appeal has been filed, which is pending before Division Bench of this Court.

2. In view of pendency of Appeal against the order sought to be enforced, no useful purpose would be served by keeping this contempt petition pending.

3. Accordingly, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to seek recall of this order, once the Special Appeal is decided by Division Bench.

(MANOJ KUMAR TIWARI, J.) Arpan