SHUJAHAT HUSSAIN Vs. SIDRA HUSSAIN

JUDGEMENT

(1.) The Contempt Case arises out of an order dtd. 4/3/2025 passed by this Court in Writ Petition No.4440 of 2025 filed by the respondent No.1/alleged contemnor.

(2.) The writ petition was filed by the alleged contemnor (mother of the three minor children) for a Writ of Habeas Corpus directing the respondent Nos.1 to 4/State Authorities to produce the children before the Court. The respondent No.1/alleged contemnor also filed I.A.No.1 of 2025 in W.P.No.4440 of 2025 for visitation rights pending disposal of the writ petition.

(3.) The petitioner in the Contempt Case, who is the respondent No.5 in the said Writ Petition, filed a Guardianship and Wards Original Petition (G.W.O.P.No.55 of 2025) before the learned 1st Additional Family Court Judge, Integrated Family Court, Kalpataru at Hyderabad, for permanent custody of the three minor children on 22/2/2025. The writ petition was filed by the alleged contemnor on 13/2/2025.