CLCON/197/2017
2021 Latest Caselaw 1098 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. 197 of 2017

BETWEEN:
         Smt. Radha Adhikari & others              ....Petitioners
         (Mr. Deepak Joshi, Advocate, holding brief of Mr. Bhagwat
         Mehra, Advocate)


AND:
         Sri Chandra Shekhar Bhatt             ....Respondent
         (Mr. H.M. Raturi, Deputy Advocate General for the State of
         Uttarakhand)



                            JUDGMENT

Mr. H.M. Raturi, learned Deputy Advocate General makes a statement at the bar that the order passed by Writ Court stands complied with.

2. Learned counsel appearing for petitioners submits that the grievance of the petitioners does not survive anymore, as the order of Writ Court is complied with.

3. In such view of the matter, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin