SANAL RAJAN Vs. VISMAYA RAJ

JUDGEMENT

(1.) This original petition is filed at the instance of the petitioner-father. He filed an application for interim custody of the child. Ext.P2 is the application, vide I.A No.3 of 2022. He also filed I.A No.10/2023 in G.O.P No.1271 of 2022 for compliance of the earlier oral orders and that was allowed. The said order reads thus:

(2.) According to the learned counsel for the petitioner, without passing orders for interim custody, this order has been passed.

(3.) Adv. Sri.Bito N.L entered appearance for the respondents and submits that the petitioner is not in a position to take care of the child and therefore, impugned order has to be justified in such circumstances.