NADIA RASHID Vs. SHEHZAD HEMANI

JUDGEMENT

(1.) The petitioner/mother has filed Writ Petition No.5290 of 2022 challenging orders dtd. 1/3/2021 and 16/2/2022 passed by the learned Family Court, Mumbai below Exhibits 135 and 139 respectively in Petition No.D-40/2015. Petitioner filed application below Exhibit 135 seeking a relief that the observations made by the Family Court at page 100 and 112 that "there is no issue of removal of child wrongfully and illegally" be deleted/struck off and she be permitted to put questions to the petitioner concerning the facts surrounding how the child was brought to India on 29/9/2016. Petitioner application below Exhibit 139 seeking review of order dtd. 1/3/2021 rejecting application below Exhibit 133.

(2.) In Writ Petition No.11896 of 2019 the impugned order dtd. 10/10/2019 rejects request for production of documents as sought in paragraph 10(i), (ii) and (iii). The documents sought by the petitioner are as under:

(3.) The main reason which weighed with the trial Court for rejection of applications filed by the mother is that production of documents or questions asked in cross-examination as regards method of abduction of minor child from foreign country by adopting illegal means is not relevant for deciding the issues framed in the context custody of child proceedings.