SHEHJADA HANIFBHAI PATEL Vs. BILKIS

JUDGEMENT

(1.) Rule.

(2.) This petition under Articles 226/227 of the Constitution of India is filed by the petitioner - original applicant against an order dtd. 22/10/2021 passed below application Exh. 21 in Criminal Misc. Application No. 68 of 2019 by the learned Judge, Family Court No. 2, Surat. By the said application, the petitioner - applicant had prayed for to handover the interim custody of his children, which came to be rejected by the aforesaid order.

(3.) Heard, learned advocate Mr. MTM Hakim with learned advocate Mr. V. A. Mansuri for the applicant. The respondent is served and though sufficient opportunity was given, none has put in appearance for the respondent leaving no option but to proceed with the matter.