GIRISH BHARADWAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of Writ Court with the following prayer:

(2.) Learned AGA appearing for Respondent Nos. 1 and 2 submits that this day the office of Advocate General has passed the order under Sec. 15 of the Contempt of Courts Act, 1971 and therefore, Petition has become infructuous. He has handed a copy of the order to the Petitioner who accepted it on the instruction of this Court. Ordered accordingly and Writ Petition is disposed off. All contentions of the parties otherwise being kept open. Costs made easy.