CLCON/842/2018
2022 Latest Caselaw 585 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON No. 842 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

None present for the petitioner. Mr. Pradeep Hariya, learned Standing Counsel for the opposite parties.

Mr. Paradeep Hariya, learned Standing Counsel for the opposite parties has produced in Court a judgment rendered on

of 2015 and other connected Special Appeals, which is taken on record.

Perusal of the said judgment reveals that order passed by Writ Court was set aside. Petitioner in the present contempt petition is respondent in Special Appeal No. 413 of 2014, which was also decided along with bunch of Special Appeal.

Since the order passed by Writ Court does not survive any longer, therefore, no useful purpose would be served by keeping this contempt petition pending.

Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(Manoj Kumar Tiwari, J.) 05.03.2022 Aswal