PARVATI Vs. VYANKAT DATTATRAY SHINDE

JUDGEMENT

(1.) The petitioner impugns order dtd. 22/4/2025 passed by learned District Judge, Mukhed, District Nanded below Exhibit-5 in Civil Misc. Application No.04 of 2025.

(2.) The petitioner had married with late Vitthal Shinde in the year 2018. The couple was blessed with a daughter namely Sanvi. On 30/7/2024, couple divorced by mutual consent. Custody of minor Sanvi was maintained with husband on undertaking of respondent no.2 that she will take care of her.

(3.) Unfortunately, on 5/1/2025, petitioner's husband passed away. Thereafter, respondents/paternal grandparents of minor Sanvi filed Civil Misc. Application No.02 of 2025 before learned District Judge seeking declaration of their appointment as guardian of minor. Immediately thereafter, the petitioner filed Civil Misc. Application No.04 of 2025 claiming custody of minor Sanvi along with an application at Exhibit-5 for interim custody. Learned District Judge, Mukhed vide impugned order dtd. 22/4/2025 rejected application for interim custody. Hence, present writ petition.