SHILPA CHAWLA Vs. ABHISHEK CHAWLA

JUDGEMENT

(1.) The present petition alleges wilful disobedience of the order dtd. 23/11/2022 passed by the Metropolitan Magistrate, North-West District, Rohini Courts ('Trial Court'), in CT Case No. 5991/2020.

(2.) Learned Counsel for the Petitioner, wife, states that the Petitioner had instituted a complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005. He states that in the said complaint, the Petitioner moved an application dtd. 12/9/2022 (1st application) seeking directions for restraining the Respondent, husband, from selling of the property bearing house No. D-160, Rishi Nagar, Delhi - 110034 ('the property'), which was listed for hearing on the scheduled date i.e., 3/11/2022. He states though the Trial Court vide order dtd. 3/11/2022 issued notice in the said application, however it has now come on record that the Respondent has sold off the property on 19/9/2022.

(3.) He states that the Petitioner reasonably believes that the Respondent has also wrongfully disposed of the articles belonging to the Petitioner and her minor daughters including the educational documents and clothes as well, which were under the control and possession of the Respondent.