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Bhupal Singh Sahi & Others vs D.Santhil Pandiyan & Another

Uttarakhand High Court · Decided on 23 September 2021 · Citation: (2021) 09 UK CK 0238

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 304 Of 2018
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Judgment

5 paragraphs · 131 words

Manoj Kumar Tiwari, J

1.

Writ Court had directed the respondents to consider petitioners' case for regularization under Regularization Rules, 2013.

2.

Learned Standing Counsel has apprised the Court that, against the judgment rendered by Writ Court, State Government has filed Special Appeal No.561 of 2017 and the Division Bench of this Court has granted stay against the judgment rendered by learned Single Judge.

3.

Since the stay granted by Division Bench of this Court on 25.03.2019 is still operating, therefore, no useful purpose would be served by keeping this contempt petition pending.

4.

Accordingly, the contempt petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioners shall be at liberty to seek recall of this order as & when Special Appeal is decided in their favour.