Delhi High Court - Orders
Manjul Joshi vs Bhavna Khurana on 13 September, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 794/2023
MANJUL JOSHI
..... Petitioner
Through: Ms. Sunieta Ojha, Adv.
versus
BHAVNA KHURANA
..... Respondent
Through: Mr. Adab Singh Kapoor, Ms. Shefali
Menezes, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 13.09.2023
1. This is a petition seeking initiation of contempt proceedings for violation of the order dated 27.05.2023 passed by the learned Principal Judge, Family Court, South-East District, Saket Courts, Delhi in G.P. No. 14/2023.
2. As per the said order, an arrangement was made during the summer vacations of the minor child, namely, Aditya. The order further states that the petitioner would be allowed to interact with his son through audio and video calls as per the comfort and convenience of the minor child.
3. The mediation report also seems to suggest that the petitioner and the minor child should continue with their interaction on audio and video calls.
4. Mr. Kapoor, learned counsel for the respondent states that the mobile 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 19/09/2023 at 20:50:02 number of the minor child has been shared with the petitioner and the petitioner is not blocked on the said number.
5. The respondent shall ensure that the number of the petitioner is not blocked on the mobile phone of the minor child.
6. The petitioner will be entitled to contact the minor child through audio and video calls subject to the comfort and convenience of the minor child.
7. In case the petitioner is desirous of seeking physical meetings/ variation of the order dated 27.05.2023, the petitioner shall have to move to the learned Family Court.
8. With these directions, the present contempt petition is disposed of.
JASMEET SINGH, J SEPTEMBER 13, 2023 / (MS) Click here to check corrigendum, if any 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 19/09/2023 at 20:50:02