ABHISHEK KUMAR MISHRA Vs. ANKITA GHANSHYAMSINH CHAUHAN

JUDGEMENT

(1.) The appellant Abhishek Kumar Mishra, party-in-person was the original petitioner before the learned Single Judge. The learned Single Judge by an oral judgment dated 06.04.2021 disposed of the petition of the appellant directing the Family Court, Vadodara, to decide the main application for custody being CMA - DC/29 of 2021 in a time-bound schedule. The learned Single Judge directed the Family Court, Vadodara, to decide the Custody Application within three weeks from the date of receipt of the writ of the order. This direction has not found favour with the appellant, hence the appeal.

(2.) Facts in brief are as under:

(3.) This order partly allowing the application prompted the appellant-petitioner to approach this Court by way of the petition so filed with the prayers as quoted by the learned Single Judge in his order under challenge. For the sake of brevity, para 4 of the order of the learned Single Judge wherein reliefs therein are set out, is reproduced hereunder: