ASHA TEJI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The parties are present in the Court. The corpus child "K' is present in the Court with the petitioner being her mother. The child seems to be visibly very happy and content in the arms of the mother.

(2.) Considering the observations made by this Court in the order dtd. 13/8/2021, we hereby make the interim arrangement directing that the custody of the minor child "K' shall remain with the petitioner herein to be absolute until otherwise directed. We are informed that the petitioner has filed proceedings under the Domestic Violence Act seeking monetary and other reliefs against the respondent No.3 and the notices of those proceedings could be served on the respondent Shri Vikram Ingle with great deal of efforts. The next date fixed therein is 24/9/2021.

(3.) Shri Rathore, learned counsel for the respondent, on the instructions of his client, who is present in the Court, assures that the appearance on his behalf shall be put in the Court of the Chief Metropolitan Magistrate, Jodhpur, where the proceedings under the Domestic Violence Act are pending.