CLCON/212/2019
2021 Latest Caselaw 1191 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. 212 of 2019

 BETWEEN:

 Bhuwan Chandra Sharma.                             ....Petitioner
         (By Mr. Harendra Belwal, Advocate)

 AND:
 Dr. Arvind Kumar Chaurisiya
 and another.                                    ......Respondents
         (Ms. Swati Verma, Advocate,       holding brief of Mr.
         Subhash Upadhyaya, Advocate for respondent no. 2)


                            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. However, petitioner shall be at liberty to approach the appropriate forum for claiming the amount of gratuity and earned leave.

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

(MANOJ KUMAR TIWARI, J.) Arpan