Sabyasachi Bhattacharyya, J. - (1.) The sparring parties in the present revisional application are primarily the parents and paternal grandmother of a three-and-half year old girl named 'Aashna'. The petitioner is the father, the opposite party no. 1 the mother and the proforma opposite party no. 2 the paternal grandmother of the child.
(2.) Two cases are pending between the parties pertaining to guardianship and custody of the child respectively. The proforma opposite party no. 2 filed an application under Sections 8 and 10, read with Section 25 of the Guardians and Wards Act, 1890 (hereinafter referred to as "the 1890 Act"), which was registered as Act VIII Case No. 10 of 2018, now pending before the Additional District Judge, First Court at Chinsurah, Hooghly Sadar. The prayer in the said proceeding is set out below: "In the above circumstances your Honour may graciously be pleased to admit this application for custody of the minor and also appointment of Guardianship of the minor and after due hearing of the parties your Honour may kindly be pleased to appoint your petitioner as Guardian of the minor Aashna Dey and may pass further order/orders as your Honour may deem fit and proper for the ends of justice."
(3.) On the other hand, the present opposite party no. 1, being the mother of the child, filed an application under Section 25 of the 1890 Act, praying for the following reliefs: "a) An order directing the O.P.'s to handover the custody of the Aashma Dey in favour of the petitioner. b) An order for the cost of the proceeding against the O.P.'s. c) Any other relief or reliefs as per law and equity." The said proceeding was registered as Act VIII Case No. 24 of 2018 and is at present pending before the Additional District Judge, First Fast Track Court at Chinsurah, District: Hooghly.;