GANESH PRASAD Vs. SURESH BANDARI

JUDGEMENT

(1.) LEARNED counsel for the complainant and the learned counsel for the accused submits that in respect of the non -compliance of this contempt petition, writ appeal has come to be filed by the respondent in the writ petition and the Division Bench has passed interim order dated 4.01.2013 in Writ Appeal No. 17349/2011. A memo is also placed before the court to this effect. In the wake of this development, while we close this contempt petition, it is for the complainant to pursue the matter before the Division Bench wherein the writ appeal is pending.