ANITA Vs. JATINDER KUMAR

JUDGEMENT

(1.) Learned counsel for respondent appears on advance notice.

(2.) Respondent Jatinder Kumar is also present in person.

(3.) Petitioner had filed a petition under Sec. 7, 12 and 25 of Guardian and Wards Act, 1890 seeking custody of her minor daughter and vide order dtd. 18/4/2024, her such petition was allowed and she was granted permanent custody of her such daughter. Respondent was also, simultaneously, directed to handover her custody to the petitioner within a period of eight weeks. Para 17, 18, 19 and 20 of such order read as under:-