GIRISH CHAND PANDEY Vs. SARSWATI KHETWAL, CHAIRMAN

JUDGEMENT

(1.) This Contempt Petition has been filed alleging wilful disobedience of the order dtd. 1/8/2025, passed in Writ Petition No. 1280 of 2025 (S/S), "Girish Chand Pandey Vs. State of Uttarakhand and Others". By the said order, following direction was issued:-

(2.) Heard Ms. Mamta Bisht, learned counsel for the petitioner.

(3.) Ms. Mamta Bisht, Advocate, submitted on instructions that the said order dtd. 1/8/2025 has been complied with by the respondent. Therefore, the petitioner does not want to pursue the present contempt petition further.