AKHILESH KUMAR GUPTA Vs. MS. GUPTA SNIZHANA GRYGORIVNA

JUDGEMENT

(1.) The present appeal has been filed seeking setting aside of the judgment dtd. 23/11/2023 passed by the learned Judge, Family Court, Patiala House Courts, New Delhi (hereinafter referred to as 'Family Court'), whereby the guardianship petition filed on behalf of the appellant/father (hereinafter referred to as 'appellant') seeking custody of the appellant's son was dismissed.

(2.) Brief facts giving rise to the present appeal are as under:

(3.) Hence, the present appeal has been filed impugning the aforesaid judgment dtd. 23/11/2023 passed by the Family Court.