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Punjab-Haryana High Court
Ishwinder Singh vs Kitty Sandhu on 6 February, 2026
COCP-2722
2722-2024 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
201 COCP
COCP-2722-2024 (O&M)
Date of Decision: 06.02.2026
Ishwinder Singh .... Petitioner
Versus
Kitty Sandhu .... Respondent
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
Present : None for the petitioner.
Mr. Somesh Gupta, Advocate for the respondent.
NIDHI GUPTA, J. (ORAL)
1. Present contempt petition has been filed alleging willful
disobedience of order dated 17.05.2024 (Annexure P
P-1) passed by a co-
ordinate Bench of this Court in CRM-M-15867
CRM 15867-2024 titled as 'Ishwinder
Ishwinder
Singh vs. State of Punjab and others'.
others
2. Even in the second round of hearing, none has put in
appearance on behalf of the petitioner. On 26.09.2025, when this case was
listed for hearing, following order was passed by this Court
Court:-
"Present
Present Contempt Petition has been filed alleging
willful disobedience of orderer dated 17.05.2024 passed by a
Coordinate Bench of this Court in CRM CRM-M-15867-20242024
(Annexure P-1);
1); whereby it was directed as follows:-
"In addition to the above, respondent No. 6 is
directed to ensure that the petitioner is made to see the
child twice in a week i.e. on every Wednesday and
Saturday between 07:00 P.M. to 09:00 P.M. through
video call and it will be open to the parties, if they
want their grudges to be narrowed down, to
communicate with each other.
Respondent No. 6 shall also assure that the
petitioner meets the child once in 15 days for which
they shall visit the Mediation and Conciliation Centre
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COCP-2722
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at District Courts Sonipat on 07.06.2024 and
21.06.2024 for 01 hour i.e. 10:00 A.M. to 11:00 A.M.
The petitioner will inform the concerned SHO before re
going to the mediation.
It is expected that better sense prevails and the
parties do not proliferate the litigation amongst them.
The complaint/counter complaint as well as DDR, if
any be kept in abeyance and both the petitioner as well
are respondent No. o. 6 are strictly directed not to
indulge and act in a manner which may escalate the
situation."
It is submitted by learned counsel for the petitioner
that in blatant violation of the said order by this Court, the
respondent is not allowing the petitioner to communicate
with the child through video call.
Learned counsel for the respondent controverts the
submissions of the petitioner and submits that the respondent
has made every effort to comply with the order of this Court
and, meetings as directed by thi thiss Court between the
petitioner and the minor child transpired on 07.06.2024 and
21.06.2024 for one hour. It is submitted that however, the
video calls are not possible as the child is very young.
I have heard learned counsel for the parties at
considerable length. It is observed that the respondent has an
uncooperative attitude in facilitating a meeting of the minor
child with his father/the petitioner. Needless to say, for the
benefit of the child the company of both parents is necessary.
However, this Court urt is constrained to observe that the
respondent seems adamant to not let that happen. Through
the hearing, several options have been offered to the
respondent by the petitioner, and by this Court, for
convenient meeting times and modes. However, she is not ot
agreeable. The attitude of the respondent has also been noted
by a Coordinate Bench of this Court in order dated
13.05.2024 passed in CRM-M M-15867-2024;
2024; wherein it has
been observed as follows:-
"Subsequent thereto, the parties were interacted
by the Court in the chamber and an effort has been
made to make both of them understand/qua the welfare
of the infant, but respondent No.6 is an inexorable
person. However, considering the fact that the tempers
are high and the parties are not in an appropriate
frame
rame of mind to explore an amicable solution,
therefore, the matter is adjourned to 17.05.2024."
Given the above facts, it is now directed that the
respondent shall ensure that the petitioner meets the minor
child twice a week as mutually agreed upon between the
parties as under:-
Video call meeting timings-55 minutes
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COCP-2722
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Wednesday: 07:30 p.m.
Sunday: 07.30 p.m. and
physical meeting timings
2nd Satuday:11:00 a.m. - 02:00 p.m.
4th Saturday:11:00 a.m. - 02:00 p.m.
-at
at the District Court, Sonepat.
The above said agreed meeting schedule has been
handed over in Court today and the same is taken on record.
List on 21.11.2025.
Applications will be heard alongwith main petition on
the next date."
3. Learned counsel for the respondent once again undertakes
that the
he petitioner shall be permitted to meet the child as per the schedule
enumerated above.
4. At this stage, learned
d counsel for the respondent prayed that
the above schedule contained in the order dated 26.09.2025 qua meeting
of petitioner with the minor child on 2nd and 4th Saturday be modified.
5. Heard.
6. The above schedule was finalized in the presence of both the
parties. As such, no further direction is required to be passed in the
present contempt petition.
7. In view of above, the present petition is disposed of,
accordingly.
8. Rule stands discharged.
9. Pending application(s), if any, shall also stand disposed of.
06.02.2026
.2026 ( NIDHI GUPTA )
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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