JASPREET SINGH Vs. GURLEEN KAUR

JUDGEMENT

(1.) The petitioner Jaspreet Singh (husband) seeks setting aside of order dtd. 25/7/2019 (Annexure P-4), passed by Additional Principal Judge, Family Courts, Ludhiana, whereby his application seeking issuance of a direction to respondent(wife) to comply with the order dtd. 23/10/2018 has been dismissed.

(2.) The relevant facts may, briefly, be stated chronologically as follows:

(3.) I have heard the learned counsel for the parties and have also perused the impugned order as well as order dtd. 23/10/2018. The relevant extract from order dtd. 23/10/2018 wherein certain directions were issued to respondent wife reads as follows: