Pawan Kumar vs Savita Kumari
2024 Latest Caselaw 10749 P&H

Punjab-Haryana High Court

Pawan Kumar vs Savita Kumari on 3 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            269

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                  CR-289-2018 (O&M)
                                                                           Date of Decision : 03.07.2024


                            Pawan Kumar                                                 ........Petitioner(s)

                                                              VERSUS

                              Savita Kumari                                           ........Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :     Mr. Ashutosh Hoshiarpuri, Advocate for the petitioner.



                            ALKA SARIN, J. (Oral)

1. The present petition has been filed by the petitioner impugning

the order dated 16.02.2017 whereby the application dated 18.12.2013 being

GW/187/2013 under Section 10 read with Section 25 of the Guardian and

Wards Act, 1890 for custody of his minor daughter, namely, Shaina, aged 11

years was dismissed by the learned Guardian Judge, Ferozepur. His appeal

was also dismissed by the learned ADJ Ferozepur vide order dated

12.10.2017.

2. As on date the minor daughter of the petitioner, namely, Shaina

has attained the age of majority inasmuch as at the time of institution of the

application for her custody she was stated to be 11 years' old and this fact is

not disputed by the learned counsel for the petitioner. In view thereof,

integrity of this order/judgment.

nothing survives in the present revision petition and the same is disposed off

as such. Pending applications, if any, also stand disposed off.

                            03.07.2024                                         (ALKA SARIN)
                            Yogesh Sharma                                         JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.