CLCON/715/2019
2021 Latest Caselaw 4999 UK

Citation : 2021 Latest Caselaw 4999 UK
Judgement Date : 8 December, 2021

Uttarakhand High Court

CLCON/715/2019 on 8 December, 2021

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

        Contempt Petition No. 715 of 2019
BETWEEN:

Anju Chauhan                              ... Petitioner
        (By Mr. Kishore Rai, Advocate holding brief of Mr. Vikas
        Bahuguna, Advocate)

AND:

Meenakshi Sundaram & others               ... Opposite Parties

        (By Mr. J.S. Bisht, Advocate)


                         JUDGMENT

1. Mr. Kishore Rai, Advocate holding brief of Mr. Vikas Bahuguna, learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with, inasmuch as, petitioner has been appointed as Assistant Teacher - L.T. Grade.

2. Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal

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