DARSHAN LAL GUPTA Vs. MANGLA PRASAD TRIPATHI

JUDGEMENT

(1.) HEARD Sri C. K. Sharma, learned counsel for the petitioner and Sri K. P. Upadhaya, learned Additional C. S. C. for the respondent. Learned counsel for the petitioner made a statement at bar that the order impugned has been stayed by the Division Bench of this Court in Special Appeal filed by the Cooperative Society.

(2.) IN view of the above fact, the contempt petition is dismissed at this stage. Notices are hereby discharged.

(3.) HOWEVER, after the decision of the Special appeal, if cause of action survives in future, the petitioner may file fresh petition. All applications stands disposed of accordingly.