DEEPA CHAWLA Vs. RAJIV CHAWLA

JUDGEMENT

(1.) Aggrieved by the order dated 29.05.2015 passed by the Family Court, has led to the filing of the present appeal. Since, the order is short and in fact a consent order, we deem it appropriate to reproduce the same.

(2.) After passing of the order in the month of May, 2015, the appellant approached this court in the month of October, 2015 on the ground that if the father takes the child out of station for 5 days, it would be traumatic for the child considering the child is not spending enough time with her father even locally.

(3.) Upon hearing the counsel for the parties, we stayed the operation of the order dated 29.05.2015.