CLCON/427/2020
2021 Latest Caselaw 504 UK

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
          ON THE 25th DAY OF FEBRUARY, 2021
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

            Contempt Petition No. 427 of 2020

BETWEEN:
         Trilok Singh                            ....Petitioner
         (Mr. Raveendra Singh Bisht, Advocate)


AND:
         Shri R.K. Sudhanshu & others        ....Respondents
         (Mr. Pradeep Hairiya, Standing Counsel for the State of
         Uttarakhand)


                         JUDGMENT

Mr. Pradeep Hairiya, learned Standing Counsel appearing for respondents has made a statement that the order passed by Writ Court stands complied with.

2. Mr. Raveendra Singh Bisht, learned counsel appearing for the petitioner does not dispute this statement.

3. Since the compliance of the order has been made, therefore, nothing survives in this Contempt Petition.

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

(MANOJ KUMAR TIWARI, J.) Navin