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Judgment
udgment
Dinesh Mehta, J
The present contempt petition has been filed alleging non – compliance of the order dated 15.02.2017 passed in S.B. Civil Writ Petition No.1194/2014.
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 dated 19.11.2018 passed in D.B. Special Appeal Writ No.696/2018 : State of Rajasthan & Ors. Vs. Vikram Sisodia & Anr.
In view of the aforesaid, this Court is not inclined to continue with the present contempt petition.
The contempt petition is, therefore, dismissed.
Notice of contempt are hereby discharged.
Needless to observe that if the appeal preferred by the State is dismissed or the order passed by learned Single Judge is otherwise affirmed, the petitioner shall be free to file a fresh contempt.