KAMINI VERMA Vs. R MEENAKSHI SUNDRAM

JUDGEMENT

(1.) The petitioner herein, had instituted a writ petition before the Division Bench of this Court being Writ Petition (S/B) No. 399 of 2019, Kamini Verma Vs. State of Uttarakhand and others, which was decided by the Division Bench of this Court vide its judgement dated 29.08.2019, whereby, according to the petitioner, there were few sets of direction issued for the respondents to be complied with. One was that as contained in para 4 and second was that as contained in para 5 of the said judgement, the same read as under:-

(2.) Alleging its non-compliance, the present contempt petition was preferred by the petitioner on 19.02.2020, on which notices were issued to the respondents by this Court on 24.02.2020. On service of notice, the respondents had filed their respective response affidavit on 05.08.2020, and they had made an averment with regard to the steps which was taken by them for its compliance. When the contempt petition was listed on 27.08.2020, the petitioner was not present, hence this Court, after considering the pleadings raised in the contempt petition, as well as the response affidavit filed by the respondents, the same was disposed of by the judgement dated 27.08.2020, which contained the following directions:-

(3.) Consequently, the contempt petition was closed and the notices thus issued to the respondents were discharged on the ground that as per the compliance affidavit, major amounts as dealt with therein, had been remitted to the petitioner, hence there was substantial compliance.