CLCON/105/2016
2021 Latest Caselaw 4974 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
     ON THE 8TH DAY OF DECEMBER, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 263 of 2021

BETWEEN:

Gabbar Singh & others.                              ...Petitioners

AND:
Shri D.K. Singh.                               ..Respondent
                            with
        CONTEMPT      PETITION     No.   105   of   2016
        CONTEMPT      PETITION     No.   192   of   2021
        CONTEMPT      PETITION     No.   203   of   2021
        CONTEMPT      PETITION     No.   224   of   2021
        CONTEMPT      PETITION     No.   251   of   2021
        CONTEMPT      PETITION     No.   252   of   2021
        CONTEMPT      PETITION     No.   268   of   2021
        CONTEMPT      PETITION     No.   273   of   2021
        CONTEMPT      PETITION     No.   274   of   2021
        CONTEMPT      PETITION     No.   275   of   2021
        CONTEMPT      PETITION     No.   276   of   2021
        CONTEMPT      PETITION     No.   279   of   2021
        CONTEMPT      PETITION     No.   295   of   2021
        CONTEMPT      PETITION     No.   296   of   2021
        CONTEMPT      PETITION     No.   317   of   2021
        CONTEMPT      PETITION     No.   327   of   2021
        CONTEMPT      PETITION     No.   328   of   2021
        CONTEMPT      PETITION     No.   339   of   2021
     (By Mr. Harendra Belwal & Mr. Hem Chandra Joshi,
     Advocates for the petitioners and Mr. J.S. Bisht, Standing
     Counsel for the State of Uttarakhand)

                      JUDGMENT

Learned Standing Counsel has produced in Court the order dated 29.11.2021 passed by Hon'ble Supreme Court in SLP No. 16865-17001 of 2021. The same is taken on record.

2. Perusal of the said order reveals that order passed by Writ Court as affirmed in Appeal by Division Bench, has been stayed by Hon'ble Supreme Court.

3. Since the order passed by Writ Court has become inexecutable on account of stay granted by Hon'ble Supreme Court, therefore, no useful purpose would be served by keeping these contempt petitions pending.

4. Accordingly, contempt petitions are closed. Contempt notices issued to opposite parties are hereby discharged. However, petitioners shall be at liberty to seek recall of this order as and when the SLP is decided by Hon'ble Supreme Court.

5. It is made clear that petitioners shall not be disturbed merely on account of closer of the contempt petitions and such petitioners, whose services have been discontinued during pendency of contempt proceeding, shall be at liberty to make representation to the Competent Authority.

(MANOJ KUMAR TIWARI, J.) Navin