NITIN KHETAN Vs. EKTA KHETAN

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 10/12/2021 passed by the learned Family Court, East District, Karkardooma Courts, Delhi in G.P.No.39/21. The impugned order dtd. 10/12/2022 passed by the Trial Court is reproduced hereinbelow:

(2.) The grievance of the learned counsel for the petitioner is that though there are materials on record, still the trial court had asked for more documents to decide the question of jurisdiction. Second grievance is that a long date has been given which practically has deprived the petitioner-father from his visitation rights. Learned counsel for the petitioner submits that the respondent is not appearing even before this Court only with an intention to delay the matter. Learned counsel further submits that he would be satisfied if the direction is given to the trial court to decide the question of jurisdiction and the application moved for visitation rights expeditiously.

(3.) It has been informed that next date fixed before the learned trial court is 2/6/2022. The learned trial court is requested to take up the matter on the date fixed and decide the question of jurisdiction and application moved for visitation rights in accordance with law.