Uttarakhand High Court

CLCON/13/2025 on 8 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                                                             2025:UHC:3631
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                               CLCON/13/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Eshan Sachdeva and Ms. Radhika Jalan, Advocates for the petitioners.

2. Petitioners have alleged violation of judgment dated 06.12.2023, passed by Division Bench in Writ Petition (S/S) No. 574 of 2019 and other connected petitions.

3. It is alleged that the said judgment is being violated by the authority. Learned counsel for the petitioners, however, could not show the manner in which the judgment was violated. There is no positive direction issued in the said judgment.

4. Accordingly, contempt petition is dismissed. However, petitioners are at liberty to file fresh contempt petition as and when cause of action arises.

(Manoj Kumar Tiwari, J.) 08.05.2025 Mahinder/

MAHINDER SINGH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43D2B8F, cn=MAHINDER SINGH Date: 2025.05.09 10:13:27 +05'30'