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Judgment
Vivek Agarwal, J
Petitioner's case is that petitioner had filed an application for custody of the minor child. A decree was passed in his favour. An order was passed under Section 10 of Guardian and Wards Act on 19.12.2022. He filed an application for execution of the said order before the Principal Judge, Family Court, Shahdol (MP).
In the meanwhile, respondent has filed an application under Order 9 Rule 13 CPC, for setting aside the ex-parte order.
It is submitted that learned Principal Judge, Family Court, Shahdol, be directed to decide both the applications expeditiously on their own merits.
This innocuous prayer can be granted.
Accordingly, this petition is disposed of with a direction that Principal Judge, Family Court, Shahdol, is directed to decide both the applications of the petitioner, in accordance with law, expeditiously, preferably within a period of 30 days from the date of receipt of certified copy of this order being passed today under communication to the petitioner.
This Court has not expressed any opinion on the merits of the case.
In above terms, petition is disposed of.