CLCON/158/2017
2021 Latest Caselaw 829 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
          ON THE 10TH DAY OF MARCH, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
          Contempt Petition No. 158 of 2017
BETWEEN:

Smt. Mamta Devi                             ...Petitioner
        (By Mr. Niranjan Bhatt, Advocate)

AND:

Chandra Sekhar Bhatt & others               ...Respondents

        (By Mr. Pradeep Hariya, learned Standing Counsel for the
        respondents)

                         JUDGMENT

Mr. Pradeep Hariya, learned Standing Counsel for the respondents submits that the order dated 22.03.2017 passed in WPSS No. 2633 of 2015, contempt whereof is alleged by the petitioner, was set aside by Division Bench of this Court in SPA No. 463 of 2017.

2. This submission is not disputed by Mr. Niranjan Bhatt, learned counsel for the petitioner.

3. Since the order passed by learned Single Judge does not exist anymore, therefore, the contempt petition is closed. Notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal