SHRUTHI M.U. Vs. S.SANTHOSH

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 13/12/2022, whereby, the III Additional Principal Judge, Family court, Bengaluru, considering I.A.No.2/2022, filed in G& WC No.366/2022, issued an emergent notice.

(2.) The petitioner on issuance of such emergent notice, has rushed to this Court alleging that no order is passed on I.A.No.2/2022 filed seeking custody and visitation rights in favour of the petitioner, the wife of the respondent.

(3.) Heard Sri Prabhugoud B. Tumbigi, learned counsel for petitioner and Sri K. Gururaj, learned counsel for respondent.