CLCON/4/2022
2022 Latest Caselaw 53 UK

     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. 4 of 2022
BETWEEN:
Hitesh Walia.                                                 .....Petitioner
         (By Mrs. Prabha Naithani, Advocate)


AND:

Uttam Singh Chauhan & others.                               ...Respondents
         (By Mr. Lalit Miglani, Advocate for respondent nos. 1 to 3)


                              JUDGMENT

Learned counsel for the petitioner submits that, after filing of this contempt petition, the Competent Authority has taken decision on petitioner's representation, as informed by Mr. Lalit Miglani, Advocate for respondent nos. 1 to 3. Thus, according to her, the contempt petition has become infructuous.

2. In such view of the matter, the contempt petition is closed.

(MANOJ KUMAR TIWARI, J.) Arpan