Uttarakhand High Court

CLCON/411/2021 on 23 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                  COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON/411/2021
                                  Hon'ble Manoj Kumar Tiwari, J.

1. Mr. Hem Chandras Joshi, learned counsel for the petitioner.

2. Mr. J.S. Bisht, learned Standing Counsel for the State of Uttarakhand.

3. Learned counsel for the parties are unanimous on the point that Hon'ble Supreme Court has affirmed the judgment rendered by Division Bench of this Court. Since the contempt petition was closed on the ground of pendency of SLP before Hon'ble Supreme Court, therefore, the order dated 03.04.2024 is hereby recalled.

4. Accordingly, recall application (MCC No. 2 of 2025) is allowed. Let the contempt petition be restored to its original number.

5. List this case along with CLCON No. 95 of 2025. In the meantime, opposite party may file response, if any.

(Manoj Kumar Tiwari, J.) 23.05.2025

Aswal