KINRI DHIR Vs. VEER SINGH

JUDGEMENT

(1.) This Review Petition has been filed by the respondent / applicant seeking review of order dated March 24, 2022 whereby this Court granted him visitation rights to the minor child, subject to the respondent / applicant residing in the same property i.e., C-99, Defence Colony.

(2.) It may be stated here that the respondent / applicant had earlier filed an SLP being SLP (Civil) No.6555/2022 before the Supreme Court challenging the order to the extent of condition No.III, which reads as under:-

(3.) The Supreme Court disposed of the SLP on April 18, 2022 by stating as under:-