THE HON'BLE SRI JUSTICE P. NAVEEN RAO
CONTEMPT CASE No.940 of 2019
ORDER :
Learned counsel for the petitioner informs the Court that subsequently the writ petition was heard finally and reserved for judgment.
2. In view thereof, this Contempt Case is closed, leaving it open for the petitioner to work out his remedies depending on the outcome of the writ petition. No order as to costs.
3. Miscellaneous applications pending, if any, shall stand closed.
___________________________ JUSTICE P. NAVEEN RAO 10.12.2021.
Msr PNR, J 2 C.C.No.940 of 2019 THE HON'BLE SRI JUSTICE P. NAVEEN RAO CONTEMPT CASE No.940 of 2019 10.12.2021 (Msr)