(1.) The writ petition lays challenge to the order dtd. 6/10/2021, passed by the learned Senior Civil Judge, Sumerpur, District Pali (hereinafter referred to as 'the trial Court').
(2.) The facts narrated in brief runs as under:-
(3.) Mr. Jamwant Gurjar, learned counsel for the petitioner contended that if the suit is finally decided, the pending contempt petition filed by the petitioner would be rendered infructuous and hence, it was required of the trial Court to have decided the contempt petition before finally deciding the suit.