BHARAT SINGH Vs. RAJENDRA MAHAJAN

JUDGEMENT

(1.) Learned Standing Counsel has produced in Court the order dtd. 29/11/2021 passed by Hon'ble Supreme Court in SLP No. 16865-17001 of 2021.

(2.) Perusal of the said order reveals that order passed by Writ Court, as affirmed in Special Appeal by Division Bench of this Court, has been stayed by Hon'ble Supreme Court.

(3.) Since the order passed by Writ Court has become inexecutable on account of stay granted by Hon'ble Supreme Court, therefore, no useful purpose would be served by keeping these contempt petitions pending.