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Subject : Child custody of my son 6.5yr Back
Question : I was abroad. so my husband applied for divorse and in same case filed an application for custody my 3yr old son in 2018 within
15days of my travel date and i did file for visa for my son and husband.
On same year he was given custody of my son and i was given visitation rights. he is allowed to "retain custody of minor child until
further orders". But divorce case is dismissed on ground of no evidence in 2020 jan. Now i have re-opened the dismissed case
and filed application for custody of my son.
But looks like in court hearing, they mentioned this is not application for custody of child since
the order passed in 2018 on child custody is still valid even though case is dismissed.
Please advise what should I do to get custody of my 6.5yr old son.
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