Delhi High Court - Orders
Geeta Vohra Alias Geeta Chopra vs Nitin Chopra on 24 June, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT. CAS (C) 1017/2019 & C.M. APPL. 7482 & 12348/2020
GEETA VOHRA alias GEETA CHOPRA ..... Petitioner
Through: Mr. Rajnish Ranjan, Advocate
versus
NITIN CHOPRA ..... Respondent
Through: Mr. R.D. Singh, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.06.2020 Hearing has been conducted through Video Conferencing. Mr. Ranjan, learned counsel appearing for the Petitioner submits that efforts were made by the respective counsels to break the ice between the parties, so that their son, who is living with the father, could connect with the Petitioner, on a video call, but the child refused to interact with his mother and the efforts have failed. He also points out that the daughter of the parties, living with the Petitioner, interacted with the respondent.
Learned counsels submit that there is a complete deadlock between the parties and request for the contempt petition to be heard on merits.
With the consent of the parties, list for hearing on 27th July, 2020. In the meantime, it is open to the parties to file written submissions, not exceeding 3 pages, along with the judgments, they wish to rely on.
JYOTI SINGH, J JUNE 24, 2020 rd