M/S DIVYA PHARMACY, THROUGH ITS MANAGER, DIVYA YOG MANDIR TRUST, KANKHAL, DISTRICT HARIDWAR, UTTARAKHAND Vs. STATE OF UTTARAKHAND THROUGH ITS SECRETARY, MINISTRY OF LABOUR, CIVIL SECRETARIAT, DEHRADUN,

JUDGEMENT

(1.) (Stay Application No. 4935 of 2012).

(2.) LEARNED counsel for the petitioner files supplementary affidavit. The same is taken on record. By means of this writ petition, the petitioner has sought the following relief: -

(3.) LEARNED Senior Advocate appearing for the petitioner has contended that the said order dated 20 -12 -2011 passed in Writ Petition No. 1761 of 2006 (M/S) has been assailed by filing Special Leave Petition (SLP) before the Apex Court, a copy of which has been annexed as Annexure -11 to the writ petition. In that SLP, notices were issued on the special leave petitions and interim relief application, and contempt proceeding was also stayed.