Prasanna B. Varale, CJ
Counsel for the complainant fairly submitted before this court that post-filing of the complaint of contempt, the respondent-University preferred an
appeal challenging the order of the learned Single Judge in W.P.No.16994/2022 dated 21.12.2018. In the Writ Appeal obtained the interim order of
stay.
In view of this submission, in our opinion, no fruitful purpose would be served by entertaining the complaint contempt at this stage. As such, the
complaint of contempt is disposed off with liberty to the complainant to approach this court in case in the said Writ Appeal, any positive order is
passed in his favour.
