SHIKHA KANWAR Vs. RAJAT KANWAR

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) A matrimonial dispute between the Petitioner- wife and the Respondent- husband has turned into an ugly spat between the counsel for the wife and the husband. This case demonstrates the same.

(3.) The present petition has been filed by the Petitioner-wife under Article 215 of the Constitution of India read with Sec. 2(c) of the Contempt of Courts Act, 1971 seeking initiation of criminal contempt proceedings against the Respondent and awarding him a punishment of six months of imprisonment.