SONALI BHATIA Vs. ABHIVANSH NARANG

JUDGEMENT

(1.) The present contempt petition has been filed by the Petitioner under Sections 10, 11 and 12 of the Contempt of Courts Act, 1971, alleging contempt of order dated 22.12.2020 passed by the Family Court in HMA No. 638/2018 and order dated 11.02.2021 passed in MAT. APP. (F.C.) No. 20/2021 by this Court.

(2.) Briefly stated the facts giving rise to the filing of the present contempt petition are as under.

(3.) The marriage between the Petitioner and respondent was solemnized on 18.11.2013 following Hindu rituals and customs.