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Judgment
13 paragraphs · 257 wordsA.Muhamed Mustaque, J
Read order dated 9/7/2021.
We had passed the above order after interacting with both the parties and the child. The child has attained age to form his own views and, in a
private interaction we had with him, he expressed his willingness to be with his mother.
Today this matter was listed at the instance of the learned counsel for the respondent. We also interacted with the respondent online. He seeks
postponement of the handing over of the child on Wednesday, 14/7/2021, as ordered by this Court in the above order. According to him, the matter
can be resolved in entirety with certain proposal he has. It is submitted by the learned counsel for the respondent that she entered appearance based
on the caveat and she has not filed vakalath. It is also submitted by the learned counsel for the respondent that sufficient time may be granted to the
respondent to comply with the above order. We are not inclined to accept the request of the respondent or his counsel for postponement for the simple
reason that the above direction was issued only in the light of the compromise decree in regard to custody and also based on the interaction we made
with the child and the parties on 9/7/2021. However, nothing would impede the parties from arriving at a settlement in regard to custody. We also
request the officials of the Consulate/Embassy to interact with the child when he is produced for handing over to the appellant's father.
Post on 16.7.2021.