SUBHASH CHANDRA Vs. SARBAJAYA SEN

JUDGEMENT

(1.) The parties before me are the husband and wife. The petitioner is the husband whereas the respondent is the wife.

(2.) The parties were married to each other in the year 1991 and out of their wedlock a female child was born on 27.9.92. Between the husband and the wife there are some matrimonial problems, going on and cases are pending against each other in both civil and criminal Courts. Respondent (wife) had filed in Misc. Case No. 23/97 in the Court of the District Judge, Lakhimpur for the custody of the minor child. This case u/s. 25 of the Guardian and Wards Act was registered on 21.4.97 as Misc. Case No. 23/97. On 9.5.97, the following order was passed by the District Judge, Lakhimpur:-

(3.) Against the aforesaid two orders regarding the production of the minor child before the Guardian Court, the present petition was filed by the husband. On 5.8.97 while issuing notice to the respondent-wife, the operation of the impugned orders dated 9.5.97 and 9.7.97 were stayed.