REGENT COMPUTRONICS PVT. LTD.

D.K.C. Appellant

V/S

K.C. And Ors. Respondents

Referred Judgements :-

UMRAO SINGH V/S. MAN SINGH AND ORS. [REFERRED TO]
BABU RAM GUPTA VS. SUDHIR BHASIN [REFERRED TO]
HOSHIAM SHAVAKSHA DOLIKUKA VS. THRITY HOSHIE DOLIKUKA [REFERRED TO]
MOHAMMAD IDRIS VS. RUSTAM JEHANGIR BABUJI [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
SURESHTA DEVI VS. OM PRAKASH [REFERRED TO]
TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
KAPILDEO PRASAD SAH VS. STATE OF BIHAR [REFERRED TO]
MURRAY AND COMPANY VS. ASHOK KR NEWATIA [REFERRED TO]
ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
PRITHAWI NATH RAM VS. STATE OF JHARKHAND [REFERRED TO]
DIRECTOR OF EDUCATION VS. VED PRAKASH JOSHI [REFERRED TO]
UNION OF INDIA VS. SUBEDAR DEVASSY PV [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG [REFERRED TO]
NIL RATAN KUNDU VS. ABHIJIT KUNDU [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
V RAVI CHANDRAN VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RATAN SHUKLA [REFERRED TO]
ARATHI BANDI VS. BANDI JAGADRAKSHAKA RAO [REFERRED TO]
SURYA VADANAN VS. STATE OF TAMIL NADU AND ORS. [REFERRED TO]
ABC VS. STATE (NCT OF DELHI) [REFERRED TO]
SOUMITRA KUMAR NAHAR VS. PARUL NAHAR [REFERRED TO]

JUDGEMENT

(1.) Present contempt petition has been filed alleging willful disobedience of the order dated 1st October, 2014 passed by Principal Judge, Family Court in G.S. 11/14. It is the case of the petitioner -mother that respondent No. 1 -father in violation of the consensual parenting plan accepted by the Guardianship Court vide aforesaid order, had taken the minor child to Malaysia on 31st December, 2014 even though he had undertaken that he would not take the minor child abroad till such time the divorce decree is passed by way of second motion under Sec. 13B(2) of the Hindu Marriage Act, 1955.

(2.) On 2nd February, 2015, learned Predecessor of this Court had issued a notice to respondent No. 1 returnable for 17th July, 2015. On 17th July, 2015, this Court had passed the following order: -

(3.) On 26th August, 2015, learned counsel for respondent No. 1 entered appearance and at her request she was given an opportunity to file a reply -affidavit within one week. Respondent No. 1 and the minor child were directed to be present in Court on the next date of hearing.

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D.K.C. Vs. K.C. AND ORS.

Referred Judgements :-

JUDGEMENT

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