PANKAJ JAIN Vs. PARUL JAIN

JUDGEMENT

(1.) This hearing has been held by video-conferencing.

(2.) The present petition has been filed by Mr. Pankaj Jain seeking interim custody of his minor daughter. The marriage between Mr. Pankaj Jain and Ms. Parul Jain was solemnised on 22nd April, 2006 and they were blessed with a daughter in 2013. However, matrimonial disputes arose between the parties, and a guardianship petition was filed in 2018. The matter has pending in the Family Court and a Ld. Division Bench of this Court has also passed orders in the past.

(3.) During the current lockdown due to COVID-19, since the matter could not be heard and the daughter did not visit the Petitioner, an application was filed through e-filing on 8th May, 2020 before the Family Court seeking custody for the summer vacations. The same was however not accepted and the matter was not listed before the Family Court due to the COVID-19 lockdown. Under these circumstances, the present petition was filed before this Court.