CLCON/508/2020
2021 Latest Caselaw 425 UK

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

               Contempt Petition No. 508 of 2020

BETWEEN:
         Satvinder Singh Sandhu                    ....Petitioner
         (Mr. Shobit Batra, Advocate, holding brief of Mr. S.K.
         Mandal, Advocate)


AND:
         Manmohan Singh Rawat & another
                                                ....Respondents
         (Mr. T.A. Khan, Senior Advocate, assisted by Ms. Sadaf,
         Advocate, holding brief of Mr. Vinay Bhatt, Advocate)


                          JUDGMENT

Mr. T.A. Khan, learned Senior Counsel, appearing for respondents made a statement that compliance of order of this Court has been made.

2. Mr. Sobhit Batra, learned counsel appearing for the petitioner endorses the statement so made by Mr. T.A. Khan, learned Senior Counsel appearing for respondents.

3. In such view of the matter, the cause of action does not survive.

4. Accordingly, Contempt Petition is dismissed. Contempt notices issued against respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin