(1.) This is a petition seeking contempt proceedings against the petitioner for violating the order dtd. 28/1/2022 passed by this Court in CRL.REV.60/2022.
(2.) Mr. Salman Khurshid, learned Senior Counsel for the petitioner/wife submits that the petitioner had instituted a complaint under Sec. 12 of the PWDV Act against the respondent/husband. He submits that vide order dtd. 20/11/2019 passed by the Trial Court, the respondent was restrained from creating any third party rights by disposing of his share in the ancestral property. It is submitted that the aforesaid order was modified vide order dtd. 8/1/2021 and the respondent was permitted to dispose of his share of ancestral land, subject to him depositing the sale consideration in the form of an FDR in his name pledged to the Court. He further submits that vide the impugned order, the Sessions Court has set aside the order dtd. 8/1/2021 and directed release of amount stated to be deposited in the form of an FDR in favour of the respondent/husband.
(3.) Issue notice to the respondent by all permissible modes, including electronic, returnable on 25/4/2022.