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Dr. Yashodhar Chand vs Neetish Jha & Others

Uttarakhand High Court · Decided on 8 October 2021 · Citation: (2021) 10 UK CK 0042

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 422, 423 Of 2019
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Judgment

3 paragraphs · 140 words

Manoj Kumar Tiwari, J

1.

Mr. Gopal K. Verma, learned counsel appearing for the opposite parties submits that against the judgment rendered by Allahabad High Court in the case of Dr. Ramji Pandey an SLP [SPA (C) No. 28542 of 2018] was filed by the State of Uttar Pradesh, which is pending before Hon'ble Supreme Court. He further submits that in the said SLP, petitioner has also sought his intervention.

2.

Since the judgment, based on which petitioner's Writ Petition was allowed, is subject matter of challenge before Hon'ble Supreme Court and petitioner(s) has also filed an application seeking his intervention, therefore, the Contempt Petitions are closed at this stage. Notices issued to the opposite parties are hereby discharged. However, petitioners shall be at liberty to seek recall of this order, as and when appeal is decided in their favour.