SHILPI THAPAR Vs. MANAN THAPAR

JUDGEMENT

(1.) This petition seeks the setting aside of the order of 21st December, 2013 passed by the learned Guardian Judge (West), in G.P. No.53/2012. By way of the said order, interim custody of the child -- Master Siddhid, was directed to be handed over by the petitioner-mother to the respondentfather on 3rd January, 2014 till 6th January, 2014. The said order has become infructuous by virtue of subsequent orders of this Court and the interim custody and visitation rights were duly afforded to the parents in the interest of the child. On 2nd January, 2014 when the case was first listed in, the following order was passed the interest of the child on the:

(2.) Thereafter the case had floundered in a manner that no parent would wish for his/her child. The subsequent orders have a rather unfortunate story to tell. On 25th April, 2014 the Court recorded:

(3.) The order dated 6th May, 2014 reads as follow: