CLCON/436/2019
2021 Latest Caselaw 4729 UK

     IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
          ON THE 24th DAY OF NOVEMBER, 2021
                                 BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

     Contempt Petition (M/S) No. 436 of 2019
BETWEEN:
Rajendra Singh and Others                                     ...Petitioners
          (Ms. Pooja Yadav, Advocate holding brief of Mr. S.S. Yadav, Advocate)

AND:

Sri. Lalit Narayan                                          ...Respondent
          (No representation for the respondent)

                               JUDGMENT

Learned counsel appearing for the petitioners submits that petitioners do not want to press the contempt petition. Petitioners have been granted the benefit in terms of order passed by Writ Court, therefore, they does not want to press the contempt petition.

2. In view of the submission made on behalf of the petitioners, the contempt petition is dismissed as withdrawn.

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

4. Accordingly, Withdrawal Application (I.A. No. 11595 of 2021) is allowed.

(MANOJ KUMAR TIWARI, J.) Shubham