PRAHLAD Vs. R.VENKATESH KUMAR

JUDGEMENT

(1.) This contempt petition is filed alleging disobedience of the order dtd. 8/9/2021 passed in W.P. No. 33721/2004.

(2.) Learned HCGP appearing for the accused placed on record the order dtd. 23/8/2022 passed in R.P. No. 100081/2022 wherein the order is passed staying the order dtd. 8/9/2021 passed in W.P. No. 33721/2004. In view of the stay order, the contempt proceedings for the present would not survive for consideration. Accordingly, the contempt petition is disposed of. Further proceeding is dropped with liberty to the complainant to file fresh contempt petition depending on the outcome of R.P. No. 100081/2022.