CLCON/170/2017
2021 Latest Caselaw 892 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
          ON THE 15TH DAY OF MARCH, 2021
                          BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 170 of 2017

BETWEEN:

Manoj Kumar.                                  .......Petitioner
        (Mr. Imran Ali Khan, Advocate, holding brief of Mrs.
        Monika Pant, Advocate)

AND:
Dr. Neeraj Khairwal,
District Magistrate,
District Udham Singh Nagar.                  ....Respondent
        (Mr. Pradeep Hariya, Standing Counsel for the State of
        Uttarakhand)


                        JUDGMENT

Learned Standing Counsel submits that the order passed by Writ Court has been complied with.

2. This submission is not disputed by learned counsel appearing for the petitioner.

3. Since the order passed by Writ Court stands complied with, therefore, nothing survives in this Contempt Petition.

4. Accordingly, the Contempt Petition is closed.

5. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan