ANUSHKA ARUN SHELAR Vs. ARUN SHIVAJI SHELAR

JUDGEMENT

(1.) In present proceedings, by an order dtd. 16/12/2025, the Notice was issued to the respondent.

(2.) Mr. Hon, learned counsel appearing for the applicant-wife submits that the applicant-wife is staying along with her son born out of wedlock of her with respondent. He submits that after this Court had issued notice in the Misc. Civil Application and granted prayer clause (c) which was by mistake typed as prayer clause (b), he by his letter dtd. 30/7/2024, informed the respondent specifically about the order passed by this Court in the Misc. Civil Application. Along with the letter a copy of the order was also enclosed. Prayer clauses (b) and (c) of the Misc. Civil Application read as under:-

(3.) Mr. Hon, learned counsel appearing for the applicant-wife further submits that there is a contempt committed by the respondent as he was aware about the passing of the order of this Court still he proceeded further with the hearing of the exparte divorce petition.