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G.S. Matiyani And Sons vs Jeewan Singh Hyanki And Another

Uttarakhand High Court · Decided on 27 April 2026 · Citation: (2026) 04 UK CK 1742

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 82 Of 2026
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Judgment

5 paragraphs · 113 words

Alok Kumar Verma, J

1.

This Contempt Petition has been filed alleging wilful disobedience of the Order dated 09.09.2025, passed in Writ Petition No.2625 of 2025, "G.S. Matiyani and Sons vs. State of Uttarakhand and Others".

2.

Heard Mr. Ketan Joshi, learned counsel for the petitioner and Mr. J.S. Bisht, learned Standing Counsel for the State.

3.

Mr. Ketan Joshi, learned counsel for the petitioner submitted that the Order dated 09.09.2025 has already been complied with. Therefore, the petitioner does not want to pursue the matter further.

4.

In view of the above, this contempt petition (No.82 of 2026) does not require any further consideration. The proceedings in this contempt petition are closed.