TAMILARASAN RAJENDRAN Vs. SHERLEY PANNEER

JUDGEMENT

(1.) The request made in the present petition is very short and precise.

(2.) Petitioner merely seeks a direction to learned Trial Court to expedite disposal of his application moved under Order IX Rule 9 CPC.

(3.) Petitioner had filed a 'Guardianship Petition' under Sec. 12 and 25 of Guardians and Wards Act, 1890 seeking custody and visitation rights of his daughter on 17/1/2023.