NITEEN YEOLA Vs. VARTIKA KATIYAR

JUDGEMENT

(1.) This contempt petition has been filed under Sections 11 and 12 of the Contempt of Courts Act, 1971, principally, on the ground that the direction contained in the order dated 14.09.2020, passed by the Principal Judge, Family Court, Patiala House Courts, New Delhi, in HMA No. 252/2020, has been violated.

(2.) The child involved, I am told, is Ayan, who is seven years old.

(3.) According to the petitioner, access has been denied, and therefore, he is constrained to move this Court by way of the instant contempt petition.