CLCON/437/2018
2023 Latest Caselaw 246 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

        THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                CONTEMPT PETITION NO. 437 OF 2018

                             12th JANUARY, 2023

Between:

Hayat Singh Mehta                           ......         Petitioner

and

D. Senthil Pandian & another                ......        Respondents



Counsel for the petitioner        :   None appears

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


The Court made the following:

JUDGMENT:

The present contempt petition was preferred

on the basis that there was deliberate, willful and

conscious non-compliance of the order dated

08.03.2018, passed in Writ Petition (S/S) No. 1761 of

2011, by the respondents.

2) Counsel for the respondents has tendered in

Court the judgment rendered by the Division Bench of

this Court in Special Appeal No. 583 of 2018, whereby

the order dated 08.03.2018, in Writ Petition (S/S) No.

1761 of 2011, has been set aside, and the matter was

remanded back.

3) In the light of the aforesaid, this petition does

not survive.

4) The contempt petition is, accordingly,

dismissed.

________________ VIPIN SANGHI, C.J.

Dt: 12th JANUARY, 2023 Negi