AIR 1962 GUJARAT 227

Gujarat High Court

Hon'ble Judge(s): P. N. Bhagwati , J

Guardians and Wards Act (8 of 1890) , S.25, S.12— Application u/S.25 - Court has inherent power to order interim custody of minor. Section 12 leaves no doubt that, it provides for the making of interlocutory orders in an application for appointment or declaration of a guardian and that it does not confer any such power on the Court in relation to a petition under S.25. But the Court has inherent powers to make interlocutory order for interim custody of a, minor in a petition under S.25.(Para 5 6)