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Satya Prasad vs Amit Negi & Another

Uttarakhand High Court · Decided on 9 September 2021 · Citation: (2021) 09 UK CK 0057

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 199 Of 2018
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Judgment

4 paragraphs · 112 words

Manoj Kumar Tiwari, J

1.

Writ Petition (M/S) No. 2491 of 2016 filed by the petitioner was disposed of with a direction to the Competent Authority to take decision on petitioner's representation.

2.

Learned Standing Counsel has informed the Court that such decision has been taken on 4.04.2018, which fact has not been disputed by learned counsel for the petitioner, however, he submits that petitioner's claim for compensation has been rejected.

3.

In such view of the matter, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to challenge the order, whereby his representation has been rejected, before the appropriate forum.