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Akash Saini vs Ranjana Rajguru

Uttarakhand High Court · Decided on 27 April 2026 · Citation: (2026) 04 UK CK 1744

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 97 Of 2026
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Judgment

6 paragraphs · 125 words

Alok Kumar Verma, J

1.

This Contempt Petition has been filed alleging wilful disobedience of the Order dated 08.10.2025, passed in Writ Petition No.2700 of 2025 (M/S), "Akash Saini vs. State of Uttarakhand and Others".

2.

Heard Mr. Siddhartha Singh, learned counsel for the petitioner and Mr. J.S. Bisht, learned counsel for the respondent.

3.

Smt. Ranjana Rajguru, Commissioner-cum- Secretary, Board of Revenue, is present before this Court through video conferencing.

4.

Mr. Siddhartha Singh, Advocate submitted on instructions that the Order dated 08.10.2025 has been complied with. Therefore, the petitioner does not want to pursue the matter further.

5.

In view of the above, this contempt petition (No.97 of 2026) does not require any further consideration. The proceedings in this contempt petition are closed.