MALAVIKA KASTURI Vs. STATE AND ORS.

JUDGEMENT

(1.) Notice. Mr. Pradeep Norula, Advocate accepts notice for the appellant. Copy of the application is received by learned Counsel for the appellant.

(2.) The instant application has been filed by Mr. Jorg Armin Schendel seeking a clarification of the order dated 1st November, 2014 whereby the Family Court has passed directions with regard to the interim custody of the child of the parties, namely Nandita during the winter vacations. The applicant makes a prayer for taking the child to Kerala for the period during which the child is in his custody on terms similar to those on which he was permitted to take the child to Goa by the order dated 24 May, 2014.

(3.) It appears that the filing of this application in these proceedings has been necessitated inasmuch as Ms. Rekha Rani, the learned Family Judge concerned was on medical leave. Several orders have been placed before lis passed by the learned Family Judge which show extensive interaction not only with the parties but the child of the parties and an insight into the relations of the parties and welfare of the child. Given the fact that the winter vacations of the child are to commence shortly as well as the fact that the Courts are going to close for the winter vacations, it is imperative that the issues raised are considered at the earliest.