PREETHAM. V. V. Vs. SANGEETHA PREETHAM

JUDGEMENT

(1.) Smt.Shalini John, learned counsel for the petitioner. Mr.Shreeram T. Nayak, learned counsel for the caveator/respondent.

(2.) The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.

(3.) In these petitions under Article 227 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashment of the orders dated 14.01.2019 as well as 05.01.2018 passed by III Additional Principal Family Judge, Bangalore.