AMEY DILIP SARDESSAI Vs. GAYATRI AMEY SARDESSAI

JUDGEMENT

(1.) By this Writ Petition, the petitioner has challenged order dtd. 13/10/2021 passed by the Adhoc District Judge-I, FTC, Panaji whereby an application for grant of interim relief filed on behalf of the petitioner has been dismissed.

(2.) By the said application, the petitioner, who is the father of the minor child, sought temporary custody of the child, particularly on days of festival like Dussehra, festivals and special occasions.

(3.) It appears that the Court below was not inclined to grant temporary custody of the child for the festival of Dussehra on 15/10/2021.