As per case facts, a Contempt Petition was initiated against the respondents for disobeying a prior order issued in a Writ Petition. The petitioners sought to punish the respondents for ... non-compliance with the previous court order. The question arose whether the respondents' actions constituted contempt of court. Finally, the High Court observed that the Supreme Court had issued an an order staying further proceedings in this contempt petition. Consequently, the High Court closed the present contempt petition, preserving the petitioners' liberty to revive it subject to the outcome of the proceedings before the Hon'ble Apex Court.