IRINA TANKHA Vs. ANIRUDH N. TANKHA

JUDGEMENT

(1.) The present Appeal, under Sec. 19 of the Family Courts Act, 1984, is preferred by the Appellant against the Order dtd. 1/2/2025 'Impugned Order' passed by the learned Judge, Family Court, Patiala House Courts, New Delhi 'Family Court', in Guardianship Petition No. 37/2024. The said Order is a common Interim Order passed by the learned Family Court in the Application under Sec. 12 of the Guardians and Wards Act, 1890 'GWA', whereby the interim custody of the child was sought by the Respondent herein, as well as in Application filed by the Appellant herein seeking recall of Order dtd. 27/7/2023 read with Order dtd. 18/12/2023 whereby the Appellant was restrained from removing herself and the child out of India without seeking the Court's prior permission.

(2.) The said applications were filed in the Guardianship Petition being GP No. 37/2024 filed under Ss. 7, 8 & 9 of GWA for permanent custody.

(3.) Shorn of unnecessary details, the brief facts, for the purpose of adjudication of the present Appeal, are as follows: