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Mahesh Chandra Upreti vs S.P. Khali

Uttarakhand High Court · Decided on 22 October 2021 · Citation: (2021) 10 UK CK 0076

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 408 Of 2018
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Judgment

4 paragraphs · 98 words

Manoj Kumar Tiwari, J

1.

The only direction issued by Writ Court vide order dated 05.10.2017 in WPSS No. 2815 of 2017 was to decide petitioner's representation.

2.

Mr. B.D. Pande, learned counsel appearing for the petitioner has apprised the Court that such decision has been taken on petitioner's representation and the Competent Authority has rejected the representation of the petitioner vide order dated 21.08.2018.

3.

Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to challenge the rejection order dated 21.08.2018 before the appropriate forum.