N. V. Anjaria, CJ
Learned advocate Mr. H.C. Sanjay Kumar for learned advocate Mr. K.S. Bheemaiah for the complainant fairly stated that against the judgment and
order brought under the contempt jurisdiction, writ appeal is preferred and learned Single Judge has granted stay by order dated 25.11.2024.
In that view, nothing survives in the present contempt petition and accordingly, it is disposed of.
The parties shall abide by the outcome of the writ petition.
