SHWETA Vs. ASHWANI SHARMA

JUDGEMENT

(1.) Application i.e. CM No.26219-CII of 2017 is for recalling order dated 10.11.2017 on the allegation that the same is being misused by the petitioner.

(2.) With the consent of learned counsel for the parties, the main case is taken up for hearing and decision today.

(3.) Challenge is to order dated 11.10.2017 (Annexure P-1) passed by the learned Additional District Judge, Panchkula, whereby application moved by the respondent-husband for directions to the petitioner-wife to facilitate visiting rights to meet his daughter Aahaana Sharma on every Sunday between 11 a.m to 4 p.m at some public place was allowed.