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Vinod Kumar Bahuguna vs Ranjana Rajguru

Uttarakhand High Court · Decided on 27 April 2026 · Citation: (2026) 04 UK CK 1743

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 94 Of 2026
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Judgment

6 paragraphs · 132 words

Alok Kumar Verma, J

1.

This Contempt Petition has been filed alleging wilful disobedience of the Order dated 11.06.2025, passed in Writ Petition No.332 of 2021 (S/B), "Vinod Kumar Bahuguna vs. State of Uttarakhand and Another".

2.

Heard Ms. Anupriya Kukreti, learned counsel for the petitioner and Mr. J.S. Bisht, learned counsel for the respondent.

3.

Smt. Ranjana Rajguru, the Secretary, Ayush and Ayush Education is present before this Court through video conferencing.

4.

Ms. Anupriya Kukreti, learned counsel for the petitioner submitted on instructions that the Order dated 11.06.2025 has already been complied with. Therefore, the petitioner does not want to pursue the matter further.

5.

In view of the above, this contempt petition (No.94 of 2026) does not require any further consideration. The proceedings in this contempt petition are closed.