NIDAHUN SHADAP Vs. EMILIANDA NIKHLA

JUDGEMENT

(1.) The appeal is directed against an order dated August 3, 2022 passed on a writ petition filed by the first respondent.

(2.) At the outset an objection is taken that the appeal is premature since the writ petition has not been disposed of by the order impugned.

(3.) By the order impugned, in effect, the writ petitioner has been given temporary custody of one Roland Nikhla who is said to be aged, infirm, mentally unsound and unable to manage his own affairs.