CLCON/78/2017
2021 Latest Caselaw 760 UK

Citation : 2021 Latest Caselaw 760 UK
Judgement Date : 8 March, 2021

Uttarakhand High Court

CLCON/78/2017 on 8 March, 2021

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
             ON THE 8th DAY OF MARCH, 2021
                             BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

           CONTEMPT PETITION NO. 78 OF 2017


BETWEEN:
         Girija Shankar Pathak                    ......Petitioner
         (Mr. Anil Bisht, Advocate)



AND:
         Rajkumar                              .....Respondent
         (Mr. D.C.S. Rawat, Standing Counsel for the Union of
         India)


                          JUDGMENT

Mr. Anil Bisht, learned counsel appearing for the petitioner submits that in view of the subsequent events, Contempt Petition has become infructuous.

2. Accordingly, Contempt Petition is dismissed as infructuous. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin

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