Jamna Datwani vs Janak Datwani

Sanjeev Sachdeva, J

CM APPL.23256/2020 (exemption)

Exemption is allowed subject to all just exceptions.

CONT.CAS(C) 553/2020

The hearing was conducted through video conferencing.

Petitioner has filed the subject petition contending that respondent has disobeyed the order dated 29.05.2020, whereby, a direction was issued to the respondent to remit the amount to the petitioner from his own account.

Learned counsel for the respondent submits that respondent uses mobile application by the name of 'Remitly' and the payment even for the month of September 2020 has been remitted by the respondent himself using the said application.

Mr. Abhimanyu Mahajan, learned counsel for the respondent has shared a message received by the respondent from the said application giving the transaction details of the remittance.

Since the respondent's case is that the respondent has remitted the payment himself using a mobile application, I am not inclined to entertain the present petition. However, respondent shall provide to learned counsel for the petitioner the snapshot of the message received from the application and in future also in case any payment is remitted through the application, respondent shall forward to the petitioner such similar snapshots of the payments made.

In view of the above, no further orders are called for in the petition.

Petition is, accordingly, disposed of.

Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.