CLCON/476/2021
2021 Latest Caselaw 5378 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
        ON THE 28TH DAY OF DECEMBER, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 476 of 2021
BETWEEN:

Tulsi Devi                                  ...Petitioner
        (By M r. Harendra Belwal, Advocate)

AND:

Pramod Kumar & others                       ... Opposite Parties

        (Mr. M.S. Bisht, Brief Holder for the opposite parties)


                          JUDGMENT

1. Mr. Harendra Belwal, learned counsel appearing for the petitioner has made a statement at the bar that the order passed by Writ Court has been complied with, inasmuch as, petitioner's claim for regularisation has been considered and rejected by the Competent Authority.

2. Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to challenge the rejection order before the appropriate forum.

(MANOJ KUMAR TIWARI, J.) Aswal