ONKARASA Vs. VANDITA SHARMA

JUDGEMENT

(1.) These contempt petitions arise out of the common order dtd. 21/9/2021 passed by the learned Single Judge in W.P. No.113577/2019 C/w W.P. No.103124/2016 and W.P. No.102372/2017. Subsequent to disposal of the aforesaid writ petitions, the complainant has filed W.P. No.100905/2022 in which he has sought for the following reliefs:

(2.) The said writ petition in W.P. No.100905/2022 is currently pending before the learned Single Judge. Under these circumstances, we deem it just and appropriate to close the contempt proceedings for the present by reserving liberty in favour of the complainant to seek revival/reopening of the present contempt petitions after the disposal of W.P. No.100905/2022. Ordered accordingly.