VIKAS DHANKAR Vs. SHWETA

JUDGEMENT

(1.) This is a revision petition filed under Article 227 of the Constitution of India for setting aside/modification of the order dtd. 29/8/2023 (Annexure P-1) passed by the Principal Judge, Family Court, Jhajjar, whereby an interim application dtd. 25/11/2019 (Annexure P-5) for interim custody of the minor children in main case GW No.72 of 2021 titled as "Shweta Vs. Vikas Dhankar", has been allowed.

(2.) On 15/10/2025, this Court had passed the following order:-

(3.) Learned counsel for the parties have very fairly submitted that the said order has been complied with.