AGNIDIPA DAS Vs. RAJANOY DUTT

JUDGEMENT

(1.) The mother and father of the minor have filed these Civil Revision Applications challenging the Order being no. 64 dated June 6, 2025 passed by the learned Additional District Judge, 14th Court Alipore, Dist 24 Pgs (S) in Act VIII Case no. 176 of 2022. CO no. 1988 of 2025 is at the instance of the mother and CO 1994 of 2025 is filed by the father.

(2.) Out of the wedlock between the parties, a girl child namely Arya Dutta was born on July 2, 2017. A proceeding under the Guardians and Wards Act was initiated at the instance of the father before the learned District Judge, Alipore , 24 Pgs (S) being Act VIII case no. 176 of 2022. The mother is contesting the said proceeding. The minor is presently residing with her mother and the father has access to the daughter through video conferencing thrice a week as well as temporary custody of the daughter for a day every week as well as further visitation rights during festivals.

(3.) In the Act VIII Case, the father filed an application under Sec. 151 of the Code of Civil Procedure praying for an order allowing him to have temporary custody of the minor daughter for fifteen days during summer vacation i.e., from 15/5/2025 to 30/5/2025. The mother contested the said application by filing a written objection. The Learned Additional District Judge granted temporary custody of the minor daughter Arya from 22/5/2025 till 28/5/2025 to the father-opposite party by order being No. 60 dated May 17, 2025.