AMANN GULATI Vs. RANJEETA GULATI

JUDGEMENT

(1.) By means of present civil contempt petition, the petitioner seeks to initiate proceedings for contempt of Court against the respondent / contemnor due to the acts of willful disobedience and open violation exhibited by her to the order dated 17.04.2014, passed by this Hon'ble Court in Writ Petition no. 1627 of 2013, Amann Gulati vs Smt. Ranjeeta Gulati.

(2.) It is written in paragraph 5 of the petition filed under Section 13B of the Hindu Marriage Act, 1955, before the Judge, Family Court, Dehradun that both the parties have agreed to abide by the order dated 17.04.2014, passed by Hon'ble High Court of Uttarakhand at Nainital in Writ Petition no. 1627 (M/S) of 2013, Amann Gulati vs Smt. Ranjeeta Gulati.

(3.) It is also mentioned in paragraph nos. 6 and 7 of the petition filed under Section 13B of the Hindu Marriage Act, 1955, as below: