SHABANA B S Vs. KEVIN JOSEPH SELVADORAY

JUDGEMENT

(1.) Mr.Ashok Haranahalli, learned Senior counsel for Mr.Ravi Shankar A., learned counsel for the petitioner. Mr.M.U.Poonacha, learned counsel for the respondent.

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

(3.) In these petitions under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 22.04.2019 passed by the Family Court, Bangalore by which application seeking vacation of interim order granted by the Family Court has been rejected.