MOHIT MEHTA Vs. NAYANIKA THAKUR

JUDGEMENT

(1.) The present contempt petition has been filed alleging wilful disobedience of the order dated 05th June, 2015 passed by the Principal Judge, Family Courts, Patiala House, New Delhi whereby the respondent was restrained from removing the child from the jurisdiction of the Court without its prior permission.

(2.) The prayer clause in the present contempt petition is reproduced hereinbelow:-

(3.) Learned counsel for the petitioner states that the respondent in flagrant disregard of the aforesaid order had taken the minor daughter to Kolkata without prior permission of the Court on 02nd October, 2015. In support of his contention, he relies upon paras 7, 12 and 13 of the order dated 05th June, 2015.