TR BANSAL Vs. K A P SINHA

JUDGEMENT

(1.) IT is admitted position that proceedings in the instant contempt petition have been stayed by the Supreme Court vide order dated 12.9.2005 passed in SLP No. 11617 of 2005. A copy of the order dated 12.9.2005 has already been placed on the record. In view of the above, no adjudication is possible. Accordingly, rule is discharged. However, the petitioner shall be at liberty to file a fresh petition depending upon the result of the proceedings in the Supreme Court. (M.M.Kumar) 8.3.2006 Judge okg