CLCON/761/2018
2022 Latest Caselaw 52 UK

Citation : 2022 Latest Caselaw 52 UK
Judgement Date : 5 January, 2022

Uttarakhand High Court

CLCON/761/2018 on 5 January, 2022

     IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
           ON THE 5TH DAY OF JANUARY, 2022
                                 BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

         CONTEMPT PETITION No. 761 of 2018
BETWEEN:
Smt. Savita Chaudhary.                                        .....Petitioner
         (By Mr. Vivek Pathak, Advocate)


AND:

Harish Chandra Semwal.                                       ...Respondent
         (By Mr. M.S. Bisht, Brief Holder for the State of Uttarakhand)


                              JUDGMENT

Learned counsel for the petitioner submits that, in view of subsequent events, the contempt petition has become infructuous.

2. In such view of the matter, the contempt petition is closed. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

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