CLCON/180/2017
2021 Latest Caselaw 986 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
          ON THE 17TH DAY OF MARCH, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
          Contempt Petition No. 180 of 2017
BETWEEN:

Dewani Ram Arya                              ...Petitioner
        (By Mr. Hirendra Belwal, Advocate)

AND:

Dr. Sri Pankaj Pandey& another               ...Respondent

        (By Mr. J.S. Bisht, learned Standing Counsel for the
        opposite parties)

                         JUDGMENT

Mr. Hirendra Belwal, learned counsel for the petitioner submits that the order dated 14.02.2017 passed in WPSS No. 2610 of 2015, contempt whereof is alleged by the petitioner, has been complied with.

2. In view of the statement so made by learned counsel for the petitioner, nothing survives in the present contempt petition.

3. Accordingly, contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal