CLCON/251/2020
2021 Latest Caselaw 4256 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
        ON THE 25TH DAY OF OCTOBER, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 251 of 2020
BETWEEN:

Asamber Singh                               ...Petitioner
        (By Mr. T.P.S. Takuli, Advocate)

AND:

Ms. Meera Handa & others                    ... Opposite Parties

        (By Mr. Pankaj Chaturvedi, Advocate)


                         JUDGMENT

1. Mr. Pankaj Chatirvedi, learned counsel appearing for the opposite parties submits that this contempt petition has been filed for enforcement of interim order dated 15.06.2020 passed by Writ Court in WPSS No. 555 of 2020 and now the said writ petition, in which that interim order was passed, itself has been dismissed.

2. Mr. T.P.S. Takuli, learned counsel for the petitioner does not dispute the submission made by learned counsel for the opposite parties.

3. Accordingly, the Contempt Petition is dismissed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal