SMT. SUPRIYA DAS (KUNDU) Vs. MANAS DAS

JUDGEMENT

(1.) A practise has developed in frequently changing the counsels at different stages of the proceeding, the moment order went against the litigant. It is more so, when the husband and wife are litigating over their personal affairs including the custody of the minor child.

(2.) The present case is one of the apparent example.

(3.) A proceeding under Guardian and Wards Act for custody of the minor child is filed before the learned District Judge, Hooghly. Different orders were passed by the Trial Court as well as this Court on visitation right of the father and lastly the arrangement, which was agreed before the High Court, was directed to remain in force till the disposal of the temporary injunction application. After the disposal thereof both the parties started interpreting the different orders passed before the date of disposal until the matter was fixed on 5th May, 2015.