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Judgment
6 paragraphs · 132 wordsAlok Kumar Verma, J
This Contempt Petition has been filed alleging wilful disobedience of the Order dated 27.02.2026, passed in WPSS No. 660 of 2026, "Deepak Singh Mehra Vs. State of Uttarakhand and Another".
Heard Mr. Gaurav Kandpal, learned counsel for the petitioner and Mr. Shailendra Nauriyal, learned counsel for the Uttarakhand Subordinate Service Selection Commission.
Mr. Shailendra Nauriyal, Advocate, submitted on instructions that the Order dated 27.02.2026 has been complied with.
After the said submission of Mr. Shailendra Nauriyal, Advocate, Mr. Gaurav Kandpal, Advocate, submitted that the petitioner does not want to pursue the present matter further.
In view of the above, this contempt petition does not require any further consideration. Therefore, the proceedings in the present contempt petition (CLCON No. 196 of 2026) are closed.