CLCON/428/2021
2021 Latest Caselaw 5310 UK

IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
    ON THE 23RD DAY OF DECEMBER, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 428 of 2021

BETWEEN:

Urvashi Tomar.                                  .....Petitioner
     (By Mr. Abhishek Verma, Advocate)

AND:
Prof (Dr.) Sunil Kumar Joshi & another. .Respondents
     (By Mr. N.S. Pundir, Advocate for respondent no.1 and
     Mr. Pankaj Chaturvedi, Advocate for respondent no. 2)

                       JUDGMENT

Learned counsel for respondent no. 2 makes a statement at the bar that, pursuant to order dated 09.03.2021 passed by Writ Court, the concerned College had forwarded petitioner's application to the University and petitioner was, thereafter, permitted to appear in the remaining papers of First Semester Examination held on 22.03.2021. He has further apprised the Court that since other four papers of First Semester B.A.M.S. were held on 8th, 12th, 15th, 17th & 19th March, 2021, therefore, petitioner could not be permitted to appear in the examination for want of necessary permission from the University. He further informed the Court that petitioner is being permitted to appear in all the back-papers of First Semester Examination with ongoing examinations of First Semester, which are being currently held.

2. Learned counsel for the petitioner submits that petitioner has deposited the entire amount, except ` 25,000/-, which shall be deposited within 10 days from today.

3. In such view of the matter, this Court is satisfied that the order passed by Writ Court has been complied with.

4. 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, if petitioner is prevented from appearing in the examinations.

(MANOJ KUMAR TIWARI, J.) Arpan