ARVINDKUMAR SHAKARAJI THAKOR Vs. KINJAL ARVINDKUMAR THAKOR

JUDGEMENT

(1.) Heard learned advocate Mr.Shyam M. Shah for the applicant.

(2.) The jurisdiction of this court under the Contempt of Courts Act , 1971 is invoked in respect of order dtd. 20/10/2022 passed by learned Judge, Family Court No.2, Ahmedabad in Civil Miscellaneous Application No.47 of 2020 below Exhibit 34.

(3.) The said main proceedings were under the Guardian and Wards Act , 1890 filed by the applicant husband seeking custody of the minor children.