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Zaheer Ahmad vs Chandra Shekhar Bhatt & Another

Uttarakhand High Court · Decided on 25 March 2021 · Citation: (2021) 03 UK CK 0191

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 184, 185, 186, 187, 188, 189, 191, 192 Of 2017
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Judgment

4 paragraphs · 113 words

Manoj Kumar Tiwari, J

1.

Since common questions of fact and law are involved in these contempt petitions, therefore, these petitions are clubbed together and are being heard & decided together.

2.

Mr. Pradeep Hariya, learned Standing Counsel for the respondents submits that judgment dated 20.04.2017 rendered by Writ Court in WPSS No. 509 of 2016 and other connected matters was challenged by the State Government by filing Special Appeal and Division Bench of this Court has set aside the judgment rendered by learned Single Judge.

3.

Since the judgment, contempt whereof is alleged, does not survive any longer, therefore, the contempt petitions are closed. Notices issued to the respondents are hereby discharged.