CLCON/437/2017
2021 Latest Caselaw 1182 UK

     IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
           ON THE 25TH DAY OF MARCH, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          CONTEMPT PETITION No. 437 of 2017

 BETWEEN:

 Diwan Singh.                                       ....Petitioner
         (By Mr. Aditya Kumar Arya and Mr. Harendra Belwal,
         Advocate)

 AND:
 Shri B.C. Binwal and another.                   ......Respondents
         (Mr. H.M. Raturi, Deputy Advocate General for the State
         of Uttarakhand)


                            JUDGMENT

Learned counsel for the petitioner made a statement that since the order passed by Writ Court has been complied, therefore, petitioner has no grievance left in the matter.

2. In view of the statement so made by learned counsel for the petitioner, the Contempt Petition is closed.

3. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan