ANIL KUMAR RASAUNI Vs. SUBHASH CHAND PANDEY

JUDGEMENT

(1.) This Contempt Petition has been filed alleging wilful disobedience of the order dtd. 27/8/2025, passed in Writ Petition No. 571 of 2024 (S/S), "Anil Kumar Rasauni Vs. State of Uttarakhand and Others". By the said order, following directions were issued:-

(2.) Heard Mr. Amar Murti Shukla, learned counsel for the petitioner and Mr. Jagdish Singh Bisht, learned counsel for the respondents.

(3.) Mr. Amar Murti Shukla, Advocate, submitted on instructions that the said order dtd. 27/8/2025 has been complied with. Therefore, the petitioner does not want to pursue the present contempt petition further.