ABHILASHA JOSHI Vs. RAJESH KUMAR SRIVASTAVA

JUDGEMENT

(1.) Following order dtd. 6/3/2023 was passed by the court awaiting the presence of learned advocate Mr.C.J.Vin for the applicant.

(2.) Today when the application is posted, learned advocate for the applicant is present. He fairly stated that Letters Patent Appeal No.1505 of 2022 is preferred by the other side in respect of judgment and order of learned single Judge brought under the contempt jurisdiction.

(3.) In view of what is recorded in the aforesaid order dtd. 6/3/2023, the present proceedings for contempt are required to be closed for the present in view of Letters Patent Appeal preferred by the respondent.