Madhya Pradesh High Court
Smt. Yogita vs Shri Kamlesh Jha on 3 July, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla, Prem Narayan Singh
NEUTRAL CITATION NO. 2025:MPHC-IND:16486
1 FA-870-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
&
HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
ON THE 3 rd OF JULY, 2025
FIRST APPEAL No. 870 of 2025
SMT. YOGITA
Versus
SHRI KAMLESH JHA AND OTHERS
Appearance:
Shri Aditya Kumar Bhargava - Advocate for the appellant.
ORDER
Per: Justice Vijay Kumar Shukla The present First Appeal has been filed under Section 19 of the Family Court Act against an order passed under Section 25 of Guardian and Wards Act by which the application for custody of minor child has been dismissed.
The present appeal is not maintainable, as the remedy for the appellant is available to file an appeal under Section 47 of the Guardian and Wards Act.
At this stage, learned counsel for the appellant prays for withdrawal of this First Appeal with liberty to file an appeal under Section 47 of the Guardian and Wards Act.
Considering the same, prayer is allowed. This First Appeal is dismissed as withdrawn with the aforesaid liberty Signature Not Verified Signed by: JAGADISHAN AIYER Signing time: 03-07-2025 16:35:13 NEUTRAL CITATION NO. 2025:MPHC-IND:16486 2 FA-870-2025 as prayed for by the learned counsel for the appellant.
Registry is directed to return the certified copy of the impugned order by retaining the photocopy of the order and shall also return the Vakalatnama.
(VIJAY KUMAR SHUKLA) (PREM NARAYAN SINGH)
JUDGE JUDGE
Aiyer
Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 03-07-2025
16:35:13