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Himanshu Joshi vs Om Prakash

Uttarakhand High Court · Decided on 24 March 2021 · Citation: (2021) 03 UK CK 0166

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 52 Of 2021
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Judgment

5 paragraphs · 118 words

Manoj Kumar Tiwari, J

1.

WPMS No. 1752 of 2020 filed by the petitioner was disposed of with a direction to the Competent Authority to decide petitioner's representation.

2.

A compliance affidavit has been filed by Mr. Om Prakash, Chief Secretary, Government of Uttarakhand, Dehradun. In para 7 of the compliance affidavit, it is stated that decision has been taken on petitioner's representation, which is enclosed as Annexure - CA1 to the said compliance affidavit.

3.

A perusal of the said order dated 8.03.2021 indicates that compliance of the order has been made.

4.

Since the Competent Authority has taken decision on petitioner's representation, therefore, the contempt petition is closed. Notice issued to the respondent is hereby discharged.