CLCON/494/2018
2023 Latest Caselaw 241 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
        THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                CONTEMPT PETITION NO. 494 OF 2018

                             12th JANUARY, 2023

Between:

Vimal Chandra Mandal                            ......          Petitioner

and

Jai Raj and another                             ......         Respondents


Counsel for the petitioner            :    Mr. Hem Chandra Joshi, learned
                                           counsel

Counsel for the respondent        :        Mr. Jagdish Singh Bisht, learned
                                           Standing Counsel for the State /
                                           respondents


The Court made the following:

JUDGMENT:

Counsel for the petitioner fairly states that the

present petition cannot proceed, since a Special Appeal is

pending in respect of the order which is sought to be

enforced in this petition, and in the Supreme Court, there

is a stay operating in respect of the judgments rendered

by this Court.

2) This contempt petition is, accordingly,

disposed of, at this stage.

________________ VIPIN SANGHI, C.J.

Dt: 12th JANUARY, 2023 Negi