SAVITA Vs. DEEPAK

JUDGEMENT

(1.) Heard finally with the consent of learned counsel appearing for the parties.

(2.) This contempt appeal raises challenge to the order dtd. 11/11/2022 passed by this Court in Contempt Petition No.332/2019 by which the Contempt Petition was disposed of with liberty to the petitioner to move afresh, in case, the contemnor aggravates the contempt by filing another application for discharge on the ground of sanction. The said order is subject matter of challenge on various grounds. Rather, the grounds which were already taken in earlier two Contempt Petitions.

(3.) Heard appellant lady in-person and Shri Gandhe, learned counsel for respondent - contemnor. Perused the entire record. The litigation is having long drawn history which is already referred by this Court (Para 3 to 10) in order dtd. 06/06/2022 in Civil Application (CAN) No.42/2022 in Contempt Petition No.332/2019. For the sake of convenience, the same is reproduced as below :-