V. NEHRU REDDY Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Learned Counsel appearing for the parties have fairly stated before this Court that the main writ petition i.e. W.P. No.24422/2019 is pending before the learned Single Judge. Therefore, the writ petition be decided at an early date and the interim order granted by this Court on 9/2/2021 be continued.

(2.) This Court, after hearing the learned Counsel for the parties, is of the considered opinion that since the matter relates to custody of a minor child, it deserves to heard expeditiously. The learned Single Judge is requested to decide the writ petition i.e. W.P.No.24422/2019, as expeditiously as possible at an early date.

(3.) The interim order granted on 9/2/2021 to continue till the matter is decided by the learned Single Judge. Finally, the interim order granted by the learned Single Judge is set aside.