DR. BARKHA THARANI Vs. MR. AVINASH SURESH THARANI

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties.

(2.) By the present Petition, Petitioner (wife) has prayed for the following relief's:

(3.) The impugned order is passed below Exhibit-38. Original Application was filed by the Respondent (husband) before the Family Court seeking access to his minor son-Ved on the occasion of his birthday and during the ensuing summer vacation between 30/4/2022 to 5/6/2022. The birthday of Ved was on 21st April.