GEETA SHARMA Vs. RISHI BHARDWAJ

JUDGEMENT

(1.) The present Contempt Petition under Sec. 12 of the Contempt of Courts Act, 1971 has been filed on behalf of the petitioner for the wilful disobedience of the Order dtd. 1/8/2023 on the part of the Contemnor/respondent.

(2.) It is asserted that the passport of Master Rudra would be renewed only after two Orders dtd. 21/2/2023 and 29/5/2023 passed by this Court. After the renewal of the passport, there was a need for renewal of Indian VISA to facilitate the stay of the child, Master Rudra in India who is a citizen of Mexico. The documents, namely, passport, Aadhar Card and NOC were required from the respondent/father, for which the respondent/father was directed to provide to the petitioner vide Order dtd. 1/8/2023. It is claimed that though scanned copy of the Aadhar Card was sent but it was deliberately mutilated as the last two digits of the Aadhar Card as well as the QR Code printed on it was redacted.

(3.) It is claimed that the actions of the respondent amount to contempt as his endeavour is only to harass the petitioner.