Delhi High Court - Orders
Amit Malhotra vs Meena Malhotra on 25 February, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~11(1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 704/2021
AMIT MALHOTRA ..... Petitioner
Through: Mr. Lakshay Joshi, Adv.
versus
MEENA MALHOTRA ..... Respondent
Through: Mr. Sunil Kumar Singh and Ms.
Mukti Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 25.02.2022 The hearing was conducted through video conferencing.
1. The order dated 06.12.2018 of the learned Family Court granting visitation rights to the petitioner has been stayed by the Supreme Court on 17.01.2022.
2. The learned counsel for the respondent/mother, states upon instructions, that it would have been in the fairness of things, if the petitioner/father had disclosed, that he has indeed met the child a number of times, pursuant to the orders of the learned Trial Court, as well as the orders of this court. He refers to a chart of such actualized visitations filed by the respondent along with a reply.
3. In view of the above, the petition is disposed-off as having been withdrawn, with liberty granted to the petitioner to approach the court Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.02.2022 20:27:10 in altered circumstances.
4. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J FEBRUARY 25, 2022/dss Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.02.2022 20:27:10