HARSHA ALIAS HARSHA SHARMA Vs. ABHINAV SINGH

JUDGEMENT

(1.) Heard learned counsel of both the parties.

(2.) At the very outset, learned counsel appearing on behalf of the respondent has raised a preliminary objection to the maintainability of the present Civil Miscellaneous Application, contending that no such Civil Miscellaneous Application can lie against an order passed under Sec. 12 of the Guardians and Wards Act. It was submitted that the proper remedy is to file an appeal under Sec. 19 of the Family Courts Act, 1984.

(3.) In order to buttress his argument, learned counsel appearing on behalf of the respondent has placed reliance on the judgment passed in the case of Dr. Geetanjali Aggarwal vs. Dr. Manoj Aggarwal, reported in (2024) 4 High Court Cased (Del) 451 : 2024 SCC Online Del 7220.