MANOJ KUMAR GUPTA Vs. NIBHA KUMARI

JUDGEMENT

(1.) The present petition has been filed challenging the order dtd. 19/9/2022 whereby the learned Judge, Family Court in HMA No. 415/2021 titled as Manoj Kumar Gupta v. Niba Kumari while disposing of the application moved by the respondent-mother dtd. 18/8/2022 directed the Sanskriti School to issue the transfer certificate/School Leaving Certificate of Ms. "MG" despite objection of the petitioner-husband.

(2.) Learned counsel for the petitioner submits that the learned Family Court, Judge, New Delhi has passed the order without taking into consideration the fact that a guardianship petition filed by the petitioner-father bearing G. P. No.37/2022 is pending consideration before learned Judge, Family Court, East District, Karkardoom Court.

(3.) The grievances of the learned counsel for the petitioner is that in fact, learned Judge, Family Court, New Delhi by passing the impugned order has made the guardianship petition filed by the petitioner-father infructuous as the custody of the child stands transferred to the respondent-mother.