MRS. JAMNA DATWANI Vs. MR. JANAK DATWANI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner has filed the subject petition contending that respondent has disobeyed the order dated 29.05.2020, whereby, a direction was issued to the respondent to remit the amount to the petitioner from his own account.

(3.) Learned counsel for the respondent submits that respondent uses mobile application by the name of 'Remitly' and the payment even for the month of September 2020 has been remitted by the respondent himself using the said application.