Punjab-Haryana High Court
Yash Pal vs Smt. Kaushal on 26 August, 2009
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R.No.4851 of 2009
Date of Decision : 26.08.2009
Yash Pal ...Petitioner
Versus
Smt. Kaushal ...Respondents
CORAM:HON'BLE MR. JUSTICE HEMANT GUPTA
Present: Mr. Lokesh Sinhal, Advocate,
for the petitioner.
HEMANT GUPTA, J. (ORAL)
Challenge in the present revision petition is to the order passed by the learned trial Court on 15.6.2009, whereby an application filed by the petitioner for interim custody of the minor child during summer vacation was declined.
Admittedly, the child is in the custody of the respondent since the year 1998 and the petitioner has not met the child for a sufficiently long period, therefore, I do not find any illegality or irregularity in the order passed by the learned trial Court, whereby the interim custody of the child during summer vacation was declined.
However, it is open to the petitioner to move an application before the learned trial Court to have visitation rights so as to meet the child for short duration. As and when any such application is filed, the learned trial Court shall decide the same in accordance with law.
The petition is disposed of accordingly.
26.08.2009 (HEMANT GUPTA) Vimal JUDGE