ASWATHY UDAYAN Vs. PRINCE ANAND

JUDGEMENT

(1.) The petitioner inter alia sought a direction to the Family Court, Mavelikkara to make all necessary arrangements to enforce Exhibit P4 order and to enable the petitioner to interact with the child through video conferencing.

(2.) It was submitted that though the petitioner had approached the Family Court, due to the ongoing Covid-19 pandemic, he could not proceed further.

(3.) In the said circumstances, we are of the view that it is not at all necessary to issue notice to the respondents since the prayer is only to implement Ext.P4 order passed by the Family Court, Mavelikkara. Hence there will be a direction to the family court, Mavelikkara to implement order scrupulously without causing any further delay, if it is not varied or altered by any other court.