BHEEMASHANKER Vs. TUSHAR GIRIMATH

JUDGEMENT

(1.) THE learned Single Judge heard and disposed of Writ Petition No.2311/2008 c/w Writ Petition No.20426/2007 on 12th December 2011 with the following order:

(2.) SRI Subramanya Jois, learned senior Advocate appearing or behalf of the complainants submits that complainants may be permitted to withdraw the contempt petition with liberty to take fresh steps as are open to them in law for getting positive direction. Since there is no positive direction as such issued by the learned Single Judge or the Division Bench, the Contempt Petition may not lie in the strict sense. Accordingly, the contempt petition stands dismissed as withdrawn with liberty to the complainants to take such steps as are open to them in law.