JAWED ZIA Vs. SYEDA AFSHAN REHMAN

JUDGEMENT

(1.) Present petition has been filed by the petitioner (husband) for initiating contempt proceedings against the respondent (wife) for non-compliance of various orders passed by this Court as well as the Order dated 29.10.2004 passed by a Division Bench of this Court.

(2.) By the present application, petitioner seeks modification of the order dated 21.5.2010 on the ground that inadvertently he did not bring to the notice of the Court that the summer vacations are to be governed by an order dated 5.5.2008 passed with the consent of the parties and not by the order of the Division Bench dated 29.10.2004.

(3.) This Court on 21.5.2010, prior to summer vacation of both the children, had passed a consent order, which reads as under: