VIKRAM UDHAVDAS CHUG Vs. MUSKAAN

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) By way of the present petition filed under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 8/2/2023 passed below Ex.34 by the learned Principal Judge, Family Court, Gandhinagar in Family Suit No.107 of 2022. The petitioner has prayed for the following reliefs:-

(3.) The brief facts narrated in the present petition are as under:-