CLCON/184/2017
2021 Latest Caselaw 1185 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. 184 of 2017
BETWEEN:

Zaheer Ahmad                              ...Petitioner
     (None present for the petitioner)

AND:

Chandra Shekhar Bhatt & another ...Respondents

     (By Mr. Pradeep Hariya, Advocate)

                          With
       Contempt      Petition No.        185   of   2017
       Contempt      Petition No.        186   of   2017
       Contempt      Petition No.        187   of   2017
       Contempt      Petition No.        188   of   2017
       Contempt      Petition No.        189   of   2017
       Contempt      Petition No.        191   of   2017
       Contempt      Petition No.        192   of   2017


                      JUDGMENT

Since common questions of fact and law are involved in these contempt petitions, therefore, these petitions are clubbed together and are being heard & decided together.

2. Mr. Pradeep Hariya, learned Standing Counsel for the respondents submits that judgment dated 20.04.2017 rendered by Writ Court in WPSS No. 509 of 2016 and other connected matters 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.

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

(MANOJ KUMAR TIWARI, J.) Aswal