LAWS(SC)-2009-4-241

RUBINA BANO Vs. WAZID ALI

Decided On April 28, 2009
RUBINA BANO Appellant
V/S
WAZID ALI Respondents

JUDGEMENT

(1.) SLP (C) NO. 630 of 2008

(2.) THIS petition by the mother of minor child Ayyan Ali is directed against order dated 22nd November, 2007 passed by the High Court of Judicature for rajasthan at Jaipur, whereby the order passed by the District and Sessions Judge, jhunjhunu dismissing an application filed by the father of the child under Section 10 of the Gurdians and Wards Act, 1890 has been set aside.

(3.) IN view of the order passed in the special leave petition, the transfer petition shall be treated as disposed of.