YUDHVIR CHHIKARA Vs. PRIYANKA

JUDGEMENT

(1.) Appellant is aggrieved by order dtd. 30/9/2021 whereby the application filed by the appellant under Sec. 12 of the Guardians and Wards Act, 1890 (hereinafter referred to as the Act) has been deferred to await the outcome of CONT. CAS. (C) No. 2012/2021.

(2.) Learned counsel for the appellant submits that the contempt petition was filed on the ground that the respondent had committed a breach of the orders granting online visitations to the appellant.

(3.) Learned Senior Counsel appearing for the respondent submits that she has no objection in case the application is taken up and decided by the family court on merits.