CLCON/728/2018
2021 Latest Caselaw 5261 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
        ON THE 21ST DAY OF DECEMBER, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 728 of 2018

BETWEEN:

Smt. Champa Tiwari Kandpal.                      ...Petitioner
        (By Mr. Rajesh Kandpal, Advocate, holding brief of Mr.
        Ganesh Kandpal, Advocate)

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

                          JUDGMENT

In view of the stand taken in the response affidavit filed by respondent no. 2 and also the order dated 15.09.2018 passed by Chief Education Officer, Bageshwar, this Court is satisfied that the order passed by Writ Court has been complied with.

2. 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