DHARMESH VASANTRAI SHAH Vs. RENUKA PRAKASH TIWARI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition challenges an order passed by the Family Court at Pune on an interim application made by the Petitioner herein (original Petitioner before the Family Court in a custody petition). The interim application had sought interim custody of Master Omiraj Shah, who is the minor son of the parties. It had also sought an interim injunction restraining the Respondent from taking the minor out of India, besides other related or consequential reliefs. By the impugned order, the Family Court rejected the interim application.

(3.) The short facts of the case, borne out by the narration in the petition, may be stated as follows :-