VIKRAM SISODIA Vs. VINOD KUMAR MATHUR

JUDGEMENT

(1.) The present contempt petition has been filed alleging non - compliance of the order dtd. 15/2/2017 passed in S.B. Civil Writ Petition No.1194/2014.

(2.) Mr. K.S.Rajpurohit, learned Additional Advocate General, at the outset, submitted that the effect and operation of the order under consideration has been stayed by the Division Bench vide order dtd. 19/11/2018 passed in D.B. Special Appeal Writ No.696/2018 : State of Rajasthan & Ors. Vs. Vikram Sisodia & Anr.

(3.) In view of the aforesaid, this Court is not inclined to continue with the present contempt petition.