CLCON/198/2017
2021 Latest Caselaw 1097 UK

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

               Contempt Petition No. 198 of 2017

BETWEEN:
         Jagdish Gupta                              ....Petitioner
         (There is no representation for the petitioner.)


AND:
         Shri Ram Abhilash Singh & another
                                                 ....Respondents
         (Mr. Atul Kumar Bansal, Advocate for respondent no. 2)


                           JUDGMENT

Mr. Atul Kumar Bansal, learned counsel appearing for respondent no. 2 has made a statement at the bar that the order of Writ Court stands complied with.

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

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

(MANOJ KUMAR TIWARI, J.) Navin