JASPREET SINGH Vs. ROOPALI DHILLON

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Article 226/227 of the Constitution of India, thereby seeking quashing/modification of the order dtd. 1/11/2018 (Annexure P-10) for grant of appropriate visitation rights of the minor and also for the interim custody to the petitioner and his parents.

(2.) Initially, petitioner-Jaspreet Singh had filed a petition under Sec. 25 of the Guardians and Wards Act for seeking custody of the minor daughter. Therein, an application for interim custody was disposed of vide impugned order, wherein, it was held that no ground is made out for handing over the custody of the minor child to the petitioner, but however, visitation rights were granted to the petitioner-father.

(3.) Feeling aggrieved by the order passed by the Court below for not handing over the custody of the minor child to the father and also granting only visitation rights, Jaspreet Singh has filed the present revision petition.