PANKAJ JAIN Vs. PARUL JAIN

JUDGEMENT

(1.) The present petition has been filed to set aside the order dtd. 8/6/2022 passed by the Additional Principal Judge, Family Court, West District, Tis Hazari Courts, Delhi whereby the learned Family Court has inter alia directed as under :

(2.) The petitioner is aggrieved by the order passed by the learned Additional Principal Judge, Family Court on the following grounds:

(3.) Learned counsel for the petitioner has submitted that the case may be fixed before 25/6/2022 and child may be called for the interview as the child is not willing to go to Malaysia.