Supreme Court - Daily Orders
Anuradha Sharma vs Anuj Sharma on 12 August, 2022
Bench: K.M. Joseph, Hrishikesh Roy
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (CIVIL) NO. 466 OF 2022
(@ D. No.24929 of 2022)
IN
CIVIL APPEAL NO. 5051 OF 2022
ANURADHA SHARMA PETITIONER(S)
VERSUS
ANUJ SHARMA ALLEGED CONTEMNOR(S)/RESPONDENT(S)
O R D E R
We have heard learned counsel for the applicant and the learned senior counsel appearing on behalf of the respondent.
Respondent is also personally present. The contempt alleged is for:
“We further direct that the father will sign the necessary papers to facilitate the child’s travel to Poland with her mother in terms of the order of the High Court. It should be done within a period of three days from today.” It is pointed out on behalf of the respondent that the Signature Not Verified applicant has not furnished certain details. They are as Digitally signed by follows:
Nidhi Ahuja Date: 2022.08.12 18:29:31 IST Reason:
(i) Passport (ii) Visa (iii) AADHAR (iv) PAN of applicant and the child and the email IDs.2
Further, it is pointed out that the residential address where the applicant will be staying in Poland is also not made available. It is in these circumstances that he did not sign the papers as directed.
Thereupon, learned counsel for the applicant would submit that the number of Passport, AADHAR and PAN card of the applicant and the child will be made available to the respondent today itself. As far as the Visa is concerned, the same will be obtained only after the respondent signs a declaration as contained in the order. He further submits that the detail of the residential address where the applicant will be residing in Poland will also be furnished to the respondent today itself. Counsel for the applicant also submits that the applicant will made available telephone number of the applicant in India also today itself.
Counsel for the applicant submits that he will give the application afresh in physical form today itself to the respondent, who is personally present in the Court. Upon receipt of the details as aforesaid and receipt of the form in physical form, the respondent will sign the same and hand it over to the counsel for the applicant today itself.
The contempt petition will stand disposed of 3 accordingly with the above order.
Pending application also stands disposed of.
……………………………………………………………., J.
[K.M. JOSEPH] ……………………………………………………………., J.
[HRISHIKESH ROY] New Delhi;
August 12, 2022.
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ITEM NO.46 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 466/2022 in C.A. No. 5051/2022 ANURADHA SHARMA Petitioner(s) VERSUS ANUJ SHARMA Respondent(s) (With IA No. 113215/2022 - ISSUE OF BAILABLE WARRANT OF ARREST) Date : 12-08-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Anand Dilip Landge, AOR For Respondent(s) Mr. R. Basant, Sr. Adv.
Ms. Shoba Ramamoorthy, Adv.
UPON hearing the counsel the Court made the following O R D E R The contempt petition will stand disposed of in terms of the signed order.
Pending application also stands disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
[Signed order is placed on the file.]