CLCON/422/2017
2021 Latest Caselaw 1146 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. 422 of 2017

BETWEEN:
         Nagendra Singh                                 ....Petitioner
         (By    Mr.   Sanjay    Raturi,   Advocate,   holding   brief   of
         Mr. Jayvardhan Kandpal, Advocate)


AND:
         Shri Brahmpal Singh Saini                    ....Respondent
         (By Mr. Pradeep Hairiya, Standing Counsel for the State of
         Uttarakhand)



                               JUDGMENT

Learned counsel appearing for the petitioner makes a statement at the bar that the order passed by Writ Court stands complied with.

2. In view of this submission, nothing survives in this Contempt petition.

3. Accordingly, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin