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Gabbar Singh & Others vs D.K. Singh

Uttarakhand High Court · Decided on 8 December 2021 · Citation: (2021) 12 UK CK 0077

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 263, 192, 203, 224, 251, 252, 268, 273, 274, 275, 276, 279, 295, 296, 317, 327, 328, 339 Of 2021, 105 Of 2016
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Judgment

6 paragraphs · 175 words

Manoj Kumar Tiwari, J

1.

Learned Standing Counsel has produced in Court the order dated 29.11.2021 passed by Hon'ble Supreme Court in SLP No. 16865-17001 of 2021. The same is taken on record.

2.

Perusal of the said order reveals that order passed by Writ Court as affirmed in Appeal by Division Bench, has been stayed by Hon'ble Supreme Court.

3.

Since the order passed by Writ Court has become inexecutable on account of stay granted by Hon'ble Supreme Court, therefore, no useful purpose would be served by keeping these contempt petitions pending.

4.

Accordingly, contempt petitions are closed. Contempt notices issued to opposite parties are hereby discharged. However, petitioners shall be at liberty to seek recall of this order as and when the SLP is decided by Hon'ble Supreme Court.

5.

It is made clear that petitioners shall not be disturbed merely on account of closer of the contempt petitions and such petitioners, whose services have been discontinued during pendency of contempt proceeding, shall be at liberty to make representation to the Competent Authority.