RASHMI PANDEY Vs. NIRAJ KUMAR UPADHYAY

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioner and Mr. Niraj Kumar Upadhyay-Opposite Party appearing in person.

(2.) At the outset when this matter was taken up this Court tried to send the matter for settlement between the parties however Mr. Niraj Kumar Upadhyay-opposite party refused to go for settlement and has stated that he wants only divorce and in view of his adamant attitude this petition is being heard on merit.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside order dtd. 18/4/2024 passed in Original Suit No. 852 of 2022 by the learned Additional Principal Judge, Additional Family Court-1, Ranchi whereby the learned court has been pleased to dispose of the petitions dtd. 20/12/2022, 2/2/2023, 31/3/2023, 26/7/2023 and 25/8/2023 by way of allowing the visitation rights to father in terms stated in that order.