TARUN BANSAL @ SONNY Vs. NEELAM RANI

JUDGEMENT

(1.) Petitioner has filed this petition under Art. 227 of Constitution of India challenging the order dated 1.2.2013 (Annexure P-3) whereby application moved by the petitioner under Sec. 9 of Guardians and Wards Act, 1890 ('Act' for short), was dismissed.

(2.) I have heard the learned counsel for the parties and have gone through the record available on the file carefully.

(3.) Sec. 9 (1) of the Act reads as under:- Court having jurisdiction to entertain application. -