CLCON/52/2021
2021 Latest Caselaw 1145 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
          ON THE 24TH DAY OF MARCH, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
           Contempt Petition No. 52 of 2021
BETWEEN:
Himanshu Joshi                              ...Petitioner
        (By Mr. Shakti Singh, Advocate)

AND:
Sri Om Prakash                              ...Respondent

        (By Mr. Pradeep Hariya, Advocate)

                         JUDGMENT

WPMS No. 1752 of 2020 filed by the petitioner was disposed of with a direction to the Competent Authority to decide petitioner's representation.

2. A compliance affidavit has been filed by Mr. Om Prakash, Chief Secretary, Government of Uttarakhand, Dehradun. In para 7 of the compliance affidavit, it is stated that decision has been taken on petitioner's representation, which is enclosed as Annexure - CA1 to the said compliance affidavit.

3. A perusal of the said order dated 08.03.2021 indicates that compliance of the order has been made.

4. Since the Competent Authority has taken decision on petitioner's representation, therefore, the contempt petition is closed. Notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal