CLCON/117/2018
2021 Latest Caselaw 3513 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
       ON THE 7TH DAY OF SEPTEMBER, 2021
                               BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         Contempt Petition No. 117 of 2018
BETWEEN:

Smt. (Dr.) Mannu Dhaundiyal                                  ....Petitioner


AND:

Dr. Mukul Sati & others                                    ...Respondents
                                        With

         Contempt Petition No. 119 of 2018

BETWEEN:

Lalit Mohan Mishra & others                                  ....Petitioners


AND:

Dr. Mukul Sati & others                                    ...Respondents

                                        With

         Contempt Petition No. 121 of 2018

BETWEEN:

Deep Chandra Badhani & others                                ....Petitioners
     (By Mr. K.K. Harbola, Advocate, holding brief of Mr. Bhagwat Mehra,
     Advocate)

AND:

Dr. Mukul Sati & others                                   ...Respondents
     (By Mr. Pradeep Hairiya, Standing Counsel for the respondents)




                           JUDGMENT

Mr. K.K. Harbola, learned counsel appearing for the petitioners has made a statement that the order passed by Writ Court has been

complied with and benefit of selection grade has been given to the petitioners.

2. In view of the statement made by learned counsel for the petitioners, nothing survives in these Contempt Petitions.

3. Accordingly, Contempt Petitions are closed. Contempt notices issued to respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin