DEEPTI KHATANA Vs. RAHUL KHATANA

JUDGEMENT

(1.) The present contempt petition under Ss. 11 and 12 of the Contempt of Courts Act, 1970, has been preferred by the petitioner alleging wilful disobedience by the respondent of the Order dtd. 28/10/2024 passed by this Court in MAT APP.(F.C) 23/2024, by remarrying despite a restraint order.

(2.) This Court, vide Order dt. 28/10/2024, had passed the following directions reproduced hereunder:-

(3.) The respondent is alleged to have re-married on 16/8/2024, i.e., prior to passing of the Order dtd. 28/10/2024. The appellant has not challenged the said date of re-marriage of the respondent before us. As re-marriage of respondent was prior in time to the aforesaid Order dtd. 28/10/2024 passed by this Court, there is no merit in this contempt petition. The same is accordingly dismissed.