CLCON/258/2020
2021 Latest Caselaw 1190 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. 258 of 2020

 BETWEEN:

 Smt. Sureshwati.                                ....Petitioner
         (By Mr. Pankaj Miglani, Advocate)

 AND:
 Brahmpal Saini and another.                 ......Respondents
         (Mr. H.M. Raturi, Deputy Advocate General for the State
         of Uttarakhand)


                           JUDGMENT

Learned counsel for the petitioner submits that order passed by Writ Court, contempt whereof has been alleged in the Contempt Petition, has been overturned by Hon'ble Supreme Court in a S.L.P.

2. Since the order passed by Writ Court does not survive any longer, therefore, Contempt Petition is closed.

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

(MANOJ KUMAR TIWARI, J.) Arpan