ARPANA RAWAT Vs. SANJIV RAI

JUDGEMENT

(1.) These Original Side Appeals have arisen for challenging a common order of the learned single Judge, dated 26.11.2019 made in O.A.No.861 of 2019 and A.No. 7538 of 2019 in O.P.No.744 of 2019.

(2.) Heard the submissions of the learned counsel for the appellant and the respondent who appeared in person. Interaction with the minor child and the appellant also had been done through video conferencing.

(3.) The short facts from which these Original Side Appeals stemmed are as narrated herewith: