AMIT KAUSHIK Vs. KAVITA

JUDGEMENT

(1.) The present petition has been filed challenging the impugned order dtd. 17/1/2012, whereby the following directions were issued:

(2.) Learned counsel for the petitioner submits that in fact at the time when this order was passed the child was aged around three and half years old. The child is now 14 years old and studying in Arwachin International School in the 9th standard.

(3.) Learned counsel for the petitioner submits that in fact the mother has lost all interest and had not been coming forward to meet the child.