SURBHI SRIVASTAVA Vs. AMIT SRIVASTAVA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.CM(M) 2799/2024

(3.) The present petition under Article 227 of the Constitution of India has been filed by the Petitioner against the Order dtd. 1/6/2024 vide which, she has been allowed the custody of master Aryan from 10am on 14/6/2024 till the noon of 19/6/2024, on which date, she is directed to handover the custody to the respondent at Dehradun.