APARNA BANERJEE Vs. PARTH SARATHY CHAKRABORTY

JUDGEMENT

(1.) The present writ petition is filed by the petitioner- mother calling in question the impugned order dtd. 11/12/2025 passed in I.A.No.1 in G and WC No.101/2025 on the file of the IV Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru (hereinafter referred to as 'the Family Court'), and seeking a direction to permit the minor child to continue to reside with her at Bengaluru during the pendency of the proceedings.

(2.) The petitioner herein/wife is the respondent before the Family Court and the respondent herein/husband is the petitioner before the Family Court.

(3.) For convenience of reference, the parties herein are referred as per their rankings before this Court.