CLCON/199/2017
2021 Latest Caselaw 1105 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. 199 of 2017
BETWEEN:

Jeewan Singh Bisht                          ...Petitioner
        (By J.C. Pande, Advocate)

AND:

Smt. Maneesha Panwar& another               ...Respondents

        (By Mr. Pradeep Hariya, Advocate)

                        JUDGMENT

Mr. Pradeep Hariya, learned Standing Counsel for the respondents submits that judgment dated 21.03.2017 rendered by Writ Court in WPSS No. 430 of 2016 was challenged by the State Government by filing Special Appeal and Division Bench of this Court has set aside the judgment rendered by learned Single Judge.

2. Since the judgment, contempt whereof is alleged, does not survive any longer, therefore, the contempt petition is closed. Notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal