MANOJIT MANDAL,J. - (1.) This application is directed against the Order No. 58 dated 24th June, 2019, passed by the learned Additional District Judge, 7th Court at Barasat, North-24 Parganas, in connection with Misc. Case No. 65 of 2016 (Act VIII).
(2.) The petitioner filed an application under Section 25 of the Guardians and Wards Act, 1890 (herein after referred to as the "said Act") for getting the custody of his minor child before the learned District Judge, Barasat, North 24-Parganas. The petitioner also filed another application under Section 12 of the said Act for availing interim relief pending of the case on 19th March, 2016. The opposite party appeared in the said case and filed written objection against the application under Section 25 of the Guardians and Wards Act, 1890, and the said case was subsequently transferred to the Court of the learned Additional District Judge, 7th Court at Barasat, for disposal. Subsequently, on 11th January, 2017, issues were framed and the case was posted on 10th April, 2017 for final hearing. On 13th April, 2017, the petitioner filed his examination-in-chief by affidavit and at that date the examination-in-chief was only tendered and the case was posted again on 5th July, 2017 for further evidence. On 5th July, 2017, the petitioner filed an application for fixing another date for hearing on the point of admissibility / exhibit of the documents being marked as Exhibit - "X" to "X-42". On 24th June, 2019, the learned Additional District Judge, 7th Court, Barasat, has been pleased to reject the application dated 5th July, 2017 by the order impugned.
(3.) Being aggrieved, the petitioner has preferred this application.;