ZAIBI HUSSAIN Vs. JAMAL TARIQ

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for the following reliefs:

(2.) The grievance of the petitioner is that the petitioner, along with her Guardianship Petition being G No. 02/2022, titled Zaibi Hussain v. Jamal Tariq, pending before the learned Principal Judge, Family Courts, South East District, Saket Courts, New Delhi (hereinafter referred to as the 'Family Court'), has filed an application under Sec. 12 of the Guardian and Wards Act, 1890 (hereinafter referred to as the 'GW Act'). The said application was filed by the petitioner on 31/1/2022.

(3.) The learned counsel for the petitioner submits that by an order dtd. 10/10/2022, issues in the Guardianship Petition were framed and part arguments on the application under Sec. 12 of the GW Act were heard. He submits that by the subsequent order dtd. 29/10/2022, however, due to a direction from this Court, the matter was transferred to the present Presiding Officer hearing the above Guardianship Petition.