CLCON/258/2020
2021 Latest Caselaw 114 UK

Citation : 2021 Latest Caselaw 114 UK
Judgement Date : 11 January, 2021

Uttarakhand High Court

CLCON/258/2020 on 11 January, 2021

CLCON No.258 of 2020
Hon'ble Sharad Kumar Sharma, J.

Mr. Pankaj Miglani, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand.

The counsel for the petitioner submits that the proceedings arising out of the judgment dated 28.08.2019, which was rendered in Writ Petition No.3439 of 2016, Sureshwati vs. Jai Bharat Junior High School & Others, which was carried upto the Hon'ble Apex Court, in SLP bearing Diary No.13459 of 2020, the arguments have already been concluded before the Hon'ble Apex Court on 07.01.2021 and as per the communication of District Education Officer to the office of Chief Standing Counsel, the Hon'ble Apex Court has passed an interim order whereby the proceedings of the contempt has been stayed.

Consequently, this contempt petition is directed to be posted after one week.

(Sharad Kumar Sharma, J.) 11.01.2021 Arti

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