DASHARATH Vs. V. RASHMI MAHESH

JUDGEMENT

(1.) These contempt petitions are filed seeking for taking action against the respondents insofar as disobedience of the direction passed in the writ proceedings.

(2.) It is noticed that against the said order, disobedience of which is complained of, writ appeals have been filed by the State.

(3.) In the light of the same, considering that the writ appeals have raised certain issues that requires consideration, the contempt proceedings are closed with liberty to seek revival after disposal of the writ appeals.