RASHMI AMIT GHATGE Vs. AMIT VIJAY GHATGE

JUDGEMENT

(1.) Heard Mr. Naidu, learned counsel for the petitioner and Mr. A.H. Joshi, learned counsel for the respondent.

(2.) The petition challenges the order dtd. 09/05/2023, passed by the learned Family Court No.4, Nagpur on an application under Sec. 25 of the Guardians and Wards Act, 1977 seeking custody of the minor female child named 'Rajavi', aged 6 1/2 years, whose custody as of now is with the mother.

(3.) The learned Family Court by the impugned order has directed handing over of the custody of the minor daughter to the respondent father for the duration of 10 days, commencing from 22/05/2023 at 11 a.m. till 31/05/2023 and thereafter to return the custody of the child to the mother on 01/06/2023 at 11 a.m. (pg.67).