SEEMA Vs. SHRAVANKUMAR

JUDGEMENT

(1.) The respondent in W.P.No.105593 of 2018 on the file of learned Single Judge of this Court has come up in this complaint, alleging that there is deliberate contempt of the order of learned Single Judge dated 25.10.2018. In the said proceedings, it is also contended that there is deliberate contempt of order of the Court of Principal Senior Civil Judge, Bagalkot passed in G. & W.C. No.38 of 2017.

(2.) Brief facts leading to this proceedings are as under :

(3.) It is seen that in the said proceedings application in I.A.No.1 is allowed in part by order dated 25.08.2018. Wherein the 1st respondent-husband was directed to leave the respondent Nos.2 and 3 minor children at the house of complainant on every Sunday between 7.00 a.m. and 7.00 p.m. There was also a direction to petitioner-wife to return the custody of the children to her husband after 7.00 p.m. on same day. The said interim order dated 25.08.2018 was subject matter of challenge in W.P.No.105593 of 2018 on the file of learned Single Judge of this Court. The learned Single Judge while considering the interim prayer of petitioner-husband passed certain interlocutory orders on 25.10.2018, wherein it is observed as under :