RANJEET DNYANESHWAR KADU Vs. SUSHMA RANJEET KADU

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by the consent of learned counsel appearing for the rival parties.

(3.) By this writ petition, petitioner has challenged order dated 12/12/2018, passed by the Court of Civil Judge Senior Division, Wardha, whereby an application for interim custody of child filed on behalf of the respondent has been allowed and the petitioner has been directed to handover custody of the child forthwith to the respondent. This Court while issuing notice on 18/01/2019, granted ad-interim stay to the impugned order passed by the Court below.