SOUMYA SMITA SAHOO Vs. MAJOR SUSHEET KUMAR NAYAK

JUDGEMENT

(1.) In this writ petition, the pe-titioner has challenged the order dated 18-2-2010 passed by the learned District Judge, Khurda at Bhubaneswar, in Interim Appli-cation No. 42 of 2010 arising out of Guard-ian (P) No. 41 of 2010 refusing to grant in-terim custody of the child to the petitioner who is the mother.

(2.) The facts, as narrated in the writ peti-tion, are as follows :

(3.) Learned counsel for the petitioner sub-mitted that without considering the welfare of the child, the Court below rejected I.A. No. 42 of 2010 for interim custody of the child. Therefore, the petitioner has filed this writ petition to interfere with the impugned order.