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Judgment
6 paragraphs · 225 wordsThe Court has gone through the order dated 4th March, 2021 and subsequent order dated 8th April 2021 passed by the learned Family Court in MAT No.148 2019, which was filed under Section 5(1) of Guardians and Wards Act, 1980 by the Petitioner seeking temporary custody of the minor child. It appears that an interim arrangement has been put in place permitting visiting rights to the Petitioner once in a week for one hour preferably on Sunday and other holidays. In the meanwhile, in the main case evidence of both the parties has concluded and the case is at the stage of final arguments.
The Petitioner who appears in person complains of being denied access to the child even through video conferencing.
This Court directs the learned Senior Civil Judge, Athagarh to list MAT No.148 of 2019 on 12th November, 2021 and organize the video conferencing facility to enable interaction of the Petitioner with his child on that date at 3 pm for 15 minutes. Both the parties are directed to cooperate and remain present in virtual mode at the aforementioned date and time.
The Court will be informed on the next date of the date on which the learned Senior Civil Judge, Athagarh has fixed MAT No.148 of 2019 for final hearing.
List on 15th of November, 2021.
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