CLCON/428/2017
2021 Latest Caselaw 3525 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. 428 of 2017


 BETWEEN:

 Smt. Kamla Bhatt.                                   ....Petitioner
        (There is no representation for the petitioner)



 AND:

 Sri Anup Sah.                                     ...Respondent
        (By   Mr.   M.C.   Kandpal,   Senior   Advocate,   assisted   by
        Mr. Chitrarth Kandpal, Advocate)



                           JUDGMENT

Mr. M.C. Kandpal, learned Senior Counsel appearing for the respondent submits that pursuant to the order passed by Writ Court, Manager of the Institution had issued a letter to the petitioner on 03.09.2021, asking her to produce necessary documents so that her claim for compassionate appointment may be considered. According to him, petitioner has not responded to the said communication and it appears that she is not interested in getting compassionate appointment. He has further informed the Court that all the terminal dues of

the husband of the petitioner, including family pension, have been paid to the petitioner.

2. In view of the statement made by learned Senior Counsel appearing for respondent, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin