AASTHA VERMA Vs. RASKSHIT GAUR

JUDGEMENT

(1.) Sri.Azhar Meer, learned counsel for the petitioner. Sri.R.Kiran, learned counsel for the respondent.

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

(3.) In this petition under Article 227 of the Constitution of India, the petitioner inter alia has assailed the validity of the order dated 28.04.2017 passed by the Family Court by which application filed by the petitioner seeking interim custody of her children has been rejected by the Family Court.