KURIAN, J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by an interim order passed by the High Court. The issue pertains to the custody of the minor child by name Priyanka.
(3.) Having heard learned counsel on both sides, it is very clear that they have no objection in continuing the earlier arrangement of 2nd and 4th Saturday overnight access, till the matter is finally disposed of by the High Court.;