CLCON/422/2019
2021 Latest Caselaw 4108 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
         ON THE 8TH DAY OF OCTOBER, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION NO. 422 OF 2019

BETWEEN:

Dr. Yashodhar Chand                      ... Petitioner
     (By Mr. B.D. Pande, Advocate)

AND:
Sri Neetish Jha & others                 ... Opposite Parties
     (By Mr. Gopal K. Verma, Additional C.S.C)


                            With
     CONTEMPT PETITION NO. 423 OF 2019

                       JUDGMENT

1. Mr. Gopal K. Verma, learned counsel appearing for the opposite parties submits that against the judgment rendered by Allahabad High Court in the case of Dr. Ramji Pandey an SLP [SPA (C) No. 28542 of 2018] was filed by the State of Uttar Pradesh, which is pending before Hon'ble Supreme Court. He further submits that in the said SLP, petitioner has also sought his intervention.

2. Since the judgment, based on which petitioner's Writ Petition was allowed, is subject matter of challenge before Hon'ble Supreme Court and petitioner(s) has also filed an application seeking his intervention, therefore, the Contempt Petitions are closed at this stage. Notices issued to the opposite parties are hereby discharged. However, petitioners

shall be at liberty to seek recall of this order, as and when appeal is decided in their favour.

(MANOJ KUMAR TIWARI, J.) Aswal