HIMANSHU CHORDIA Vs. ARUSHI JAIN

JUDGEMENT

(1.) This misc. appeal has been filed by the appellant being aggrieved with the order dtd. 20/7/2021 passed by the Family Court No.1, Udaipur (hereinafter to be referred as "the court below') in Misc. Case No.387/2020, whereby the application preferred on behalf of the appellant under Sec. 12 of the Guardian and Wards Act, 1890 seeking interim custody of his minor son has been disposed of.