UDDIPANA GOSWAMI Vs. SUMAN KALYAN CHAKRABARTI

JUDGEMENT

(1.) Heard Ms. Z. Kher, learned counsel for the applicant as well as Ms. R. Baruah, learned counsel for the opposite party.

(2.) Alleging willful and deliberate violation of the order dated 002013 of the Principal Judge, Family Court, Guwahati passed in Case Misc (G) No. 120/2012, the Cont.Cas(C) No.129/2017 was filed by the opposite party.

(3.) By the order, the opposite party was allowed to visit the minor child for three hours, twice a month, either in the State Zoo or at Sradhanjali Kanan at Guwahati or at any other place according to the convenience of the parties. The order further provided that both parties are required to comply with it until further orders.