CLCON/402/2017
2021 Latest Caselaw 3578 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
     ON THE 9TH DAY OF SEPTEMBER, 2021
                       BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 402 of 2017

BETWEEN:

Keshav Datt Joshi & others.                .....Petitioners
     (By Mr. Sanjay Bhatt, Advocate, holding brief of Mr.
     Prem Prakash Bhatt, Advocate)

AND:
Shri Arvind Singh Hyanki & others.      ...Respondents
     (By Mr. J.S. Bisht, Standing Counsel for the State of
     Uttarakhand)


                     JUDGMENT

Learned Standing Counsel submits that the judgment dated 11.04.2017 rendered by learned Single Judge was challenged by the State in Special Appeal No. 890 of 2017 and the Division Bench of this Court dismissed the said appeal vide order dated 20.02.2019, in terms of the judgment dated 19.12.2018 rendered in Special Appeal No. 938 of 2017. He further submits that the judgment dated 19.12.2018 passed in Special Appeal No. 938 of 2017 has been challenged by the State by filing S.L.P. No. 22747 of 2019 and the Hon'ble Apex Court has stayed the order dated 19.12.2018.

2. In view of the statement so made by learned Standing Counsel, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioners shall be

at liberty to seek recall of this order, if the S.L.P. is decided in their favour.

(MANOJ KUMAR TIWARI, J.) Arpan