SOMESHWAR DAYAL Vs. ANUPAMA DAYAL

JUDGEMENT

(1.) CM Nos.29526-27/2016

(2.) The interesting question which arises is :

(3.) The respondent filed a petition under the Guardians and Wards Act seeking a declaration to be declared the sole guardian of Master Neel and Baby Teesta. The former being a male and the latter a female. She obtained the interim orders in her favour and on the strength thereof she put the children in Sri Ram School, Gurgaon. On the strength of the same she removed the children from Sri Ram School, Gurgaon and got them admitted at Sela Qui International School, Dehradun. After the issues were settled the respondent filed an application to withdraw the petition filed by her. The appellant opposed the petition pleading that having taken advantage of interim orders passed in the petition the respondent cannot simply walk out.