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Champa Adhikari vs Bhupendra Kaur Aoulakh & Others

Uttarakhand High Court · Decided on 26 October 2021 · Citation: (2021) 10 UK CK 0152

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 503 Of 2018
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Judgment

4 paragraphs · 108 words

Manoj Kumar Tiwari, J

1.

Mr. Sanjay Bhatt, learned counsel for the petitioners has apprised the Court that against the judgment rendered by Writ Court, as affirmed in appeal, Special Leave Petition was filed by the State, which is pending before Hon'ble Supreme Court.

2.

Since the matter is pending before Hon'ble Supreme Court, therefore, no useful purpose would be served in keeping these contempt petitions pending.

3.

Accordingly, the Contempt Petitions are closed at this stage. Notices issued to the opposite parties are hereby discharged. However, petitioners shall be at liberty to file fresh contempt petition, as and when Special Leave Appeal is decided in their favour.