K. MANJULA Vs. S. R. UMASHANKAR

JUDGEMENT

(1.) The complainant filed the present contempt petition to take action against the accused under the provisions of Ss. 11 and 12 of the Contempt of Courts Act, 1971 for willful and deliberate disobedience of the order dtd. 13/6/2019 made in Writ Petition No.20008 of 2019.

(2.) Sri K.M. Prakash, learned counsel for the complainant submits that in view of the subsequent developments, the present contempt petition does not survive or consideration.

(3.) The said submission is placed on record.