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Harish Singh Bisht & Others vs Manisha Panwar & Others

Uttarakhand High Court · Decided on 2 December 2021 · Citation: (2021) 12 UK CK 0009

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 555 Of 2019
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Judgment

5 paragraphs · 118 words

Manoj Kumar Tiwari, J

1.

WPSS No. 4043 of 2018 filed by the petitioners was disposed of with a direction to the State Project Coordinator, MNREGA Cell, Uttarakhand to take decision on petitioners' representation.

2.

Alleging willful disobedience of the said order, this contempt petition was filed.

3.

In the compliance affidavit filed by Mohd. Aslam, State Project Coordinator, MNREGA Cell, Uttarakhand, it has been stated in paragraph no. 3 that not only petitioners' representation has been decided vide order dated 09.10.2019; but, honorarium payable to the petitioners has also been enhanced.

4.

In view of the statement so made in the compliance affidavit, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.