CLCON/319/2023
2025 Latest Caselaw 6363 UK

Uttarakhand High Court

CLCON/319/2023 on 16 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                                 2025:UHC:11248

               Office Notes, reports,
             orders or proceedings or
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      Date         directions and                   COURT'S OR JUDGES'S ORDERS
No
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                                        CLCON No.319 of 2023
                                        Hon'ble Pankaj Purohit, J.

Ms. Neeti Rana, learned counsel for petitioners.

2. Mr. Devesh Ghildiyal, learned Brief Holder for State/respondent-contemnor.

3. This contempt petition has been filed by petitioners for non compliance of judgment and order dated 10.07.2023 passed by Coordinate Bench of this Court in WPSS No.2051 of 2018 Balwant Singh Bhakuni & Ors. Vs. State of Uttarakhand & Ors.

4. On the last date, learned State Counsel appearing for respondent- contemnor informed this Court that against the order complained of, Special Appeal No.33 of 2024 State of Uttarakhand & Ors. Vs. Balwant Singh Bhakuni & Ors., has been filed before the Division Bench of this Court, which is pending and in that Special Appeal, the order complained of, has been stayed.

5. In such view of the matter, the present contempt petition is closed. However a liberty is given to petitioners to file contempt petition as and when special appeal is decided against them.

(Pankaj Purohit, J.) 16.12.2025 PN