ARUN DUTTA Vs. PINKI AGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) Looking to the welfare of the child and the environment he is in at present, we are not inclined to disturb the same pending consideration of the petition for custody which is pending before the Principal Judge, Family Court, Jalandhar being GW No.02/2022. A copy of the same be shared with the counsel for the respondent within three days.