Delhi High Court - Orders
Bhawna Arya vs Sunny Arya on 2 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1333/2025& CM APPL. 55150-53/2025
BHAWNA ARYA .....Petitioner
Through: Mr. Vikas Gupta, Mr. Sohil Sharma,
Mr. Rahul V. and Ms. Renu
Bhardwaj, Advocates.
versus
SUNNY ARYA .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 02.09.2025
1. This hearing has been done through hybrid mode. CM APPL. 55153/2025 (exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. CONT.CAS(C) 1333/2025
3. The present contempt petition under Section 11 of the Contempt of Courts Act seeks following prayers:-
"(a) Initiate action for contempt against the Respondent/ Contemnor for deliberate and wilful disobedience of the Order dated 16.10.2024 passed by the Id. Principal Judge, Family Court, South-East, , Saket, Delhi in GP No. 46 of 2022;
(b) Direct the Respondent to immediately pay all outstanding dues amounting to €34,612/- towards the minor's cricket academy fees and any further amounts necessary to reinstate the minor's coaching and development;
(c) Pass any other or further order(s) that this Hon'ble Court may deem fit and proper in the facts and circumstances of the case, in the interest of justice."
4. Vide order dated 16.10.2024 learned Family Court while recording the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/09/2025 at 22:17:38 consent of the respondent had directed that he shall bear the expenses of the child's cricket coaching.
5. Learned counsel appearing on behalf of the petitioner submits that the aforesaid undertaking has not been complied with by the respondent.
6. Issue notice to respondent, on petitioner taking necessary steps, through all permissible modes, including electronic mail, if any, returnable on 14.10.2025.
CM APPL. 55150/2025 (exemption from personal appearance)
7. In view of the averments made in the application, the same is allowed, subject to specific direction given by this Court for appearance of the petitioner.
8. The application is disposed of accordingly. CM APPL. 55151-52/2025
9. Issue notice to respondent, on petitioner taking necessary steps, through all permissible modes, including electronic mail, if any, returnable on 14.10.2025.
AMIT SHARMA, J SEPTEMBER 02, 2025/sn/yg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/09/2025 at 22:17:38