MANAT LAMBA Vs. NIKHIL KAPUR

JUDGEMENT

(1.) Petitioner Manat Lamba is defending a petition filed by her husband seeking guardianship and custody of their minor child.

(2.) During the pendency of the aforesaid guardianship petition, her husband filed an application under Sec. 12 of Guardians and Wards Act, 1890 seeking, inter alia, unsupervised visitation rights, interim custody of their minor child.

(3.) The challenge in the present petition is to the order passed in such application. Additionally, her husband has also filed a petition before this Court seeking initiation of contempt proceedings against her. This order shall decide said application as well.