JYOTI PHOGAT Vs. ASHWANI KADIAN

JUDGEMENT

(1.) The present petition has been filed challenging the impugned order dtd. 16/2/2022 whereby Principal Judge, Family Court (South-West), Dwarka passed an order, which is reproduced hereinbelow:

(2.) The grievance of the petitioner is that the present order has been passed by the learned Principal Judge, Family Court without even calling for the reply from the parties. It has been submitted that this matter requires consideration and for the welfare of the child, the interim arrangement should not have been done without hearing the parties in detail. Per contra, learned counsel for the respondent submits that in fact, it was a consent order passed by the Principal Judge, Family court and therefore, now the petitioner cannot say that the order has been passed without considering the contentions of the parties.

(3.) Both the parties agree that the application under Sec. 12 of the Guardians and Wards Act, 1890 is still pending disposal before the learned Principal Judge, Family Court and the pleadings are complete in that regard.